SURJIT SINGH Vs. SANJAY AND ORS.

JUDGEMENT

(1.) THIS is an appeal brought by the claimant for enhancement of compensation awarded to him by learned Motor Accidents Claims Tribunal, Hoshiarpur (for short 'the Tribunal'), vide award dated 12.01.2012 in a sum of Rs. 4,94,890/ - for the injuries he suffered in a road side accident. Surjit Singh claimed in his claim petition, brought under section 166 of the Motor Vehicles Act, 1988, to have suffered injuries in a road side accident that took place on 10.01.2010. Claiming the accident to have occurred due to rash and negligent driving of Sanjay, respondent No. 1, it is averred that the claimant has been 30 years old at the time of the accident and was a conductor with M/s. Jhang Bus Service Jalandhar and was earning Rs. 5000/ - per month. It is also averred that great pain and agony has been suffered by the claimant on account of the multiple injuries including fracture and that he has lost his income. He has claimed compensation in a sum of Rs. 10,00,000/ -.

(2.) RESPONDENTS have denied not only the manner in which the accident is claimed to have taken place but also the other averments of the claimant.

(3.) LEARNED counsel for the appellant has submitted that learned Tribunal has taken Rs. 14,090/ - as the expenses incurred in the medical treatment of the claimant. According to him, he did not take into consideration any amount which could have been spent without obtaining the bills. According to him, learned Tribunal has assessed loss of future income to the claimant by applying the multiplier system and has taken the multiplier of 16. According to him, the age of the claimant had been 30 years and the multiplier available in his case is of 17.