RAJ PAL SINGH Vs. SURINDER JAIN

JUDGEMENT

(1.) SHRI Raj Pal Singh had filed a claim application before the Motor Accident Claims Tribunal, Ambala, hereinafter referred to as the 'Tribunal' for the injuries sustained by him in an accident.The Tribunal awarded a sum of Rs. 40,000/- with 12% interest as compensation to the appellant.

(2.) BEING dissatisfied with the award of the Tribunal, the appellant has preferred the present appeal.

(3.) IT is the case of the appellant that he had to use the crutches while going to the Court He had to hire taxi while visiting the Hospital for medical check up and had to take assistance of some attendant. As a result of confinement to bed, the monthly earning of the appellant has reduced considerably. He started practice at Kurukshetra in the year 1982 and he used to earn Rs. 2000/- per month from his practice as a lawyer. As such, he had suffered a great deal in his practice. The appellant has suffered permanent disability as there is shortening of leg resulting in slighting limping.