HAV RAMPHAL Vs. HARISH CHANDER AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the common award of the learned Tribunal whereby three claim petitions were decided by a common award.

(2.) THE accident dated 2nd June, 2000 resulted in injuries to the claimants. The claimant in MAC.APP.No. 117/2009 is the husband, claimant in MAC. APP. No. 149/2009 is the wife and claimant in MAC. APP. No. 148/2009 is the daughter who were travelling in their Maruti Car near Brar Square, Naraina, New Delhi when they were hit by truck bearing No. DIL -1761 resulting in injuries to the claimants who filed three separate claim petitions before the learned Tribunal seeking compensation for the injuries suffered.

(3.) WITH respect to the claimant in MAC. APP. No. 149/2009, the appellant has placed on record the prescription of the treatment taken in January, 2005 whereas the accident occurred on 2nd June, 2000. No prescription has been placed on record either before the learned Trial Court or before this Court as to the treatment taken in June, 2000. There is no link between the treatment taken in January, 2005 and the injuries suffered by the appellant in the accident in June, 2000. The MLC - Ex -PW1/C does not show any head injuries. However, considering that the appellant did suffer an accident and some injuries arose out of the accident, the learned Tribunal awarded Rs. 20,000/ - towards the pain and suffering, medical treatment, special diet and conveyance.