AMARJIT SINGH Vs. RAJU & ORS

JUDGEMENT

(1.) The appellant had suffered injuries in a motor vehicular accident that had occurred on 18.12.2009, due to negligent driving of Indica car bearing registration No.DL-1YA-1408, by the first respondent. He instituted accident claim case (Petition No.270/10), on 15.04.2010, seeking compensation impleading the said person (driver) as party respondent in addition to second and third respondents, they being the owner and insurer respectively of the car. The tribunal held inquiry and, by judgment dated 28.08.2012, awarded compensation in the total sum of Rs.3,11,019/-, fastening the liability on the third respondent to pay with interest @ 7.5% per annum, calculating it thus:- Sl.No. Heads Amount (in Rs.) 1. Towards medical bills 12,160/- 2. Towards loss of future income 2,22,000/- 3. Towards loss of income during receiving treatment for one month 11,859/- 4. Towards better diet 10,000/- 5. Towards conveyance 10,000/- 6. Towards attendant 10,000/- 7. Towards pain and suffering 35,000/- Total 3,11,019/-

(2.) It may be added here, that in the assessment of the tribunal, the appellant (claimant) has suffered permanent functional disability to the extent of 24%.

(3.) The appeal at hand was filed seeking enhancement of the compensation. It was put in the list of 'Regulars' as per order dated 22.02.2016, when it is called out for hearing on its own turn, there is no appearance on either side. The record has been perused.