VIRENDER KUMAR Vs. MUKESH KUMAR & ORS

JUDGEMENT

(1.) Impugned Award of 20th September, 2011 grants compensation of Rs.17,41,600/- with interest @ 7.5% per annum to appellant/injuredVirender Kumar, aged 26 years, on account of grievous injury suffered by him in a vehicular accident, which took place on 3rd May, 2008. The facts, as noticed in the impugned Award, are as under:-

(2.) To render the impugned Award, learned Motor Accident Claims Tribunal (hereinafter referred to as "the Tribunal") has relied upon evidence of appellant-injured and as per the Disability Certificate (Ex. PW2/118), Injured had suffered 96% permanent disability in relation to both lower limbs and the Tribunal has assessed the functional disability at 80%. The breakup of compensation awarded by the Tribunal is as under:-

(3.) Learned counsel for appellant-Injured submits that the quantum of compensation granted is inadequate and it needs to be suitably enhanced. She further submits that the "medical expenses" of more than Rs.9 lacs were incurred, but the Tribunal has erred in granting Rs.5 lacs only towards the "medical expenses". It is further submitted that the "attendant charges" of Rs.20,000/- is wholly inadequate. Attention of this Court is drawn to additional evidence of Dr. Hans U. Nagar (AW-2) and the evidence of appellant-Injured (AW-1) regarding "medical expenses" incurred during the pendency of this appeal as well as in respect of "future medical expenses". So, enhancement of compensation is sought in this appeal.