KRISHNA GOPAL KASHYAP Vs. IMRAN KHAN

JUDGEMENT

(1.) THIS appe is filed by the claimant for enhacement of compensation. The appellant-claimant has filed claim petition No. 41/1999 before the Motor Accident Claims Tribunal, Guna. This claim petition was decided by the impugned award dated 1.7.1999 and Claims Tribunal awarded a sum of Rs. 3,000 to the claimant towards compesation.

(2.) COUNSEL for appellant urged that the amount of compensation awarded by the Claims Tribunal is on lower side. On the other hand, Mr. M.P. Agarwal, Counsel for respondent No. 3 has supported the amount of compensation awarded by the Tribunal.

(3.) AS regards quantum is concerned, the Claims Tribunal has awarded Rs. 3,000 towards pains and sufferings, special diet, medical expenses, etc. In the present case claimant has filed some bills and vouchers. The total of these bills is approximately Rs. 250. He has not submitted any other bills or vouchers. However, in the statement of A.W. 4 it has come in his evidence the claimant was feeling pain even after three months of the accident. Considering this the amount of Rs. 3,000 awarded by the Claims Tribunal is at lower side and it is enhanced to Rs. 5,000 (Rupees five thousand only). The appellant shall be entitled to interest on the enhanced amount at the rate of 6% per annum.