SURJEET SINGH Vs. KULDEEP SINGH AND OTHERS

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation. The claimant filed a petition under section 166 of the Motor Vehicles Act, 1988 which was allowed by learned Motor Accidents Claims Tribunal, Ambala (for short, "the Tribunal") vide award dated 25.01.2011. For the injuries suffered by the claimant and the permanent disability which resulted therefrom, learned Tribunal has awarded a sum of Rs. 2,87,600/ - to the claimant vide the impugned award. Having met with an accident on 29.05.2009, the claimant suffered multiple and grievous injuries including fractures to his left leg and left arm. He was taken to Military Hospital, Ambala Cantt. where he remained admitted as an indoor patient upto 16.6.2009. His left leg below knee joint was amputated during the treatment. The claimant spent a sum of Rs. 50,000/ - in his treatment including purchase of medicines, special diet, transportation, attendants etc. He has claimed that he was still under treatment and some amount was likely to be spent in his follow -up treatment. He has further submitted that he has been retired from Army and was working as a security person with Hindustan Petrol Pump, Ambala Cantt. and was getting Rs. 7,000/ - per month as salary. He has also claimed that he has become permanently disabled.

(2.) THE aforesaid pleadings of the claimant have been denied by the respondents. They have even denied the accident to have occurred on account of any rash or negligent driving on their part.

(3.) LEARNED counsel for respondent No. 3 has submitted that adequate amount has been assessed by the Tribunal as compensation in favour of the claimant. According to him, no further amount is required to be awarded to the claimant because the compensation already awarded is more than adequate.