DHANI RAM Vs. STATE & ANR

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.2,35,000/- has been awarded to respondent No.2.

(2.) The accident dated 03rd December, 2014 resulted in injuries to respondent No.2, who claimed compensation before the Claims Tribunal. The Claims Tribunal awarded Rs.4,301/- towards medical treatment, Rs.20,000/- towards special diet, Rs.10,000/- towards conveyance, Rs.1 lakh towards pain and suffering and Rs.1 lakh towards loss of enjoyment of life. The total compensation awarded is Rs.2,35,000/-.

(3.) Learned counsel for the appellant urged at the time of the hearing that the compensation awarded by the Claims Tribunal is exorbitant and is liable to be reduced. It is submitted that respondent No.2 has suffered simple injuries and the compensation awarded by the Claims Tribunal is not commensurate with the injuries suffered.