GOVIND SINGH Vs. SATISH KUMAR

JUDGEMENT

(1.) HAVING heard learned counsel for appellant and having perused record of the case, I find no merit in the appeal which seeks to challenge the award dated 19-8-2002, passed by learned 1st Additional Member, Motor Accident Claims Tribunal, Ujjain in Claim Case No. 186 of 1999 by the claimant.

(2.) IT is an injury case. The Tribunal awarded Rs. 18,000/- together with interest at the rate of 9% p. a. from the date of award till realisation. Claimant says that it is inadequate, and hence, wants more. In my view, what is awarded, is legal, proper and reasonable. It is good and commensurate with the nature of injury suffered by the claimant.

(3.) WHAT is material and decisive in accident cases is not the causing of an injury only, but its resultant disability in the body. If it is found that injury though caused due to accident did not result in any kind of permanent or partial disablement, then in such eventuality there arise no question of granting any compensation except what is provided under the Act for pain/suffering and expenses etc.