KAMALSINGH Vs. RADHEY SHYAM

JUDGEMENT

(1.) HEARD finally. For the disfiguration of face and dislocation of some teeth suffered by appellant Kamalsingh aged about 35 years, in a motor accident involving a vehicle insured with respondent No. 4, the Motor Accident Claims Tribunal, Ratlam -Camp Jaora, has awarded a sum of Rs. 28,000/ - as compensation. This amount is inclusive of the treatment charges as also the general damages awarded for pains and suffering. The amount is clearly on lower side. Having regard to the age of the appellant and the nature of disability suffered by him, a sum of Rs. 50,000/ - (Fifty thousand) would, in my opinion, be the just compensation.

(2.) ACCORDINGLY , I allow this appeal in part and enhance the amount of compensation from Rs. 28,000/ - to Rs. 50,000/ -. The difference amount shall carry the same interest as awarded by the Tribunal below. There shall be, however, no order as to the costs of this appeal.