RAM SURESH Vs. BUNTY AND ORS.

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs. 9,27,974/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant (the Claimant) for having suffered injuries in a motor vehicular accident which occurred on 07.04.2009 at 6:30 p.m. near Shanker Crossing Flyover, Gurgaon resulting in amputation of Appellant's left leg above knee.

(2.) THE Claims Tribunal awarded the total compensation of Rs. 9,27,974/ - which is tabulated in para 20 of the impugned judgment and is extracted hereunder: -

(3.) IT is urged that the Appellant had to remain as an indoor patient for a very long time. He was admitted in hospital on three occasions and underwent several surgeries. The compensation towards loss of amenities and pain and suffering is also on the lower side.