NASIB SINGH Vs. ROSHAN LAL AND ORS.

JUDGEMENT

(1.) (Oral) - Vide impugned award dated 1.5.2010, the Motor Accidents Claims Tribunal (FTC), Karnal awarded an amount of Rs. 1,31,084.71p. to the claimant/appellant as compensation on account of the damage caused to his tractor bearing registration No. HR-05-Q-8152. In the present appeal filed by the claimant, prayer has been made for enhancement of the compensation amount.

(2.) On the basis of the various bills submitted by the appellant regarding the repairs/change of parts, denting, painting, etc. of the tractor in question the Tribunal awarded an amount of Rs. 1,28,584.71p. In addition to the same, an amount of Rs. 2,500.00 was granted on account of crane charges.

(3.) Counsel for the appellant has submitted that the tractor in question remained out of order for a period of five months and the appellant had to engage the services of another tractor owner for tilting his land during the said period. Therefore, the appellant be granted further sum at the rate of Rs. 20,000.00 per month for which the tractor remained under repair.