ABHISHEK Vs. ROHTASH AND ORS

JUDGEMENT

(1.) This is an appeal brought by the claimant for enhancement of compensation. Abhishek, the claimant had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 2,00,000/- for the injuries he suffered in a road side accident that took place on 18.01.2009. Learned Motor Accidents Claims Tribunal, Panipat ( for short 'the Tribunal') vide award dated 20.07.2010 has allowed the claim petition in a sum of Rs. 65,700/-, the break up of which is as under:- <FRM>JUDGEMENT_916_LAWS(P&H)9_2013_1.html</FRM>

(2.) After receipt of the injuries, the claimant was taken to Civil Hospital, Panipat wherefrom he was referred to PGIMS, Rohtak. He was, however, taken to Gandhi Hospital, Panipat where he remained admitted from 18.01.2009 to 21.01.2009 . He is claimed to be still under treatment. He spent a sum of Rs.1,50,000/- on his treatment, a sum of Rs.25,000/- on special diet and transportation. He has claimed a sum of Rs.15,000/- for loss of income and Rs.10,000/- for physical and mental suffering. A sum of Rs.2,00,000/- is claimed as compensation.

(3.) The claim petition is resisted by the respondents. They have denied the aforesaid averments of the claimant regarding his age, injuries, treatment and expenses incurred on the same. He is denied to deserve a sum of Rs. 2,00,000/- as compensation.