MANJEET SINGH Vs. GURDAS SINGH

JUDGEMENT

(1.) Aggrieved by the quantum of compensation fixed by the Tribunal, the driver-cum-owner of the offending vehicle has come forward with the present appeal. Respondent-claimant suffered injuries in the motor vehicle accident that took place on 22.8.2009. Respondent pleaded that he underwent operation for five times. He has also suffered permanent disability. He pleaded that he was earning a sum of Rs. 2,00,000 per month being an agriculturist.

(2.) The Tribunal awarded a sum of Rs. 1,40,300 towards medical expenses, Rs. 1,00,000 towards pain and suffering, Rs. 1,00,000 towards five surgical operations undergone by the respondent, Rs. 20,000 each towards transportation charges, special diet, attendant charges and Rs. 1,20,000 towards loss of income for eight months.

(3.) The main grievance of the appellant/owner-cum-driver of the offending vehicle is that the Tribunal should not have awarded Rs. 1,00,000 towards surgical operations. It is further submitted that a whopping sum of Rs. 1,00,000 was awarded towards pain and suffering. That apart, it is contended that without any material to establish the monthly income of the respondent, a sum of Rs. 15,000 was assessed as monthly income of the deceased.