VIJAY PAL Vs. PAWAN KUMAR SAINI

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.7,94,478/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) by the judgment dated 06.05.2013.

(2.) THE details of the compensation awarded by the Claims Tribunal is given hereunder: <FRM>JUDGEMENT_554_LAWS(DLH)1_2015.htm</FRM>

(3.) IT is urged by the learned counsel for the Appellant that no compensation has been awarded towards loss of earning capacity on account of permanent disability. Compensation awarded towards pain and suffering, conveyance and special diet and loss of amenities is on the lower side. No compensation has been awarded towards attendant charges, whereas compensation awarded towards loss of income is only for 12 months as against the period of 15 months for which the Appellant was actually away from work.