ROOP CHAND Vs. HARI CHAND AND ORS

JUDGEMENT

(1.) This is an appeal directed by Roop Chand against the award dated 09.03.2005 passed by Motor Accident Claims Tribunal (Adhoc), Patiala vide which the application preferred by Roop Chand was accepted and he was allowed an amount of Rs. 2,54,000/ -. It was further observed that the claimant shall be entitled to future interest @ 9% per annum on the decretal amount till realisation.

(2.) Feeling dissatisfied with the above said award, the present appeal has been filed for enhancement.

(3.) The learned Tribunal has allowed the compensation as under: _________________________________________________________________ S. No. Particulars Amount _________________________________________________________________ 01. Compensation for permanent disability Rs. 1,77,000-00 02. For loss of amenities Rs. 25,000-00 03. For change of artificial limbs Rs. 23,600-00 04. For engaging a servant Rs. 23,400-00 05. For medical expenses Rs. 5,000-00 ________________ Total Rs. 2,54,000-00 ________________