VINEET KUMAR Vs. SATYA VEER SINGH

JUDGEMENT

(1.) Heard learned Counsel for the appellant and perused the impugned award. The claimant appellant has challenged award dated 21.8.2006 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 13, in M.A.C.P. No. 919 of 2002, Vineet Kumar Srivastava v. Satya Veer Singh and another, by which compensation of Rs. 41,5,000/- has been awarded to the claimants, on account of grievous injury received by the appellant.

(2.) The appellant has sought relief of modification of award aforesaid and for enhancement of awarded amount of compensation along with 12% interest from the date of filing of the application till date of its realization. According to the appellant the Tribunal has wrongly awarded a sum of Rs. 35,000/- towards treatment which is very low against ' one lakh actually spent by him in treatment of the injured caused in the motor accident.

(3.) It appears from the record that the appellant-claimant in a motor accident sustained grievous injury when he was student of Class IX in the year 2002-03. His Femur and Patella bone of left leg were fractured. Surgery plates and bolts were inserted on his leg, as a result of which he is unable to fold and move his left leg from the knee and has in fact become permanently disabled.