(1.) THIS is an appeal brought by the claimant seeking enhancement of compensation. The claimant Rambir had brought the claim petition under section 163A/166 of the Motor Vehicles Act, 1988 (for short 'the Act') which he opted to continue under the provisions of section 163A of the Act. He sought compensation in a sum of Rs. 15,00,000/ - as compensation for the injuries he suffered in a road side accident that took place on 10.04.2009. Learned Motor Accidents Claims Tribunal, Rewari (for short the Tribunal') vide award dated 29.10.2010 has allowed the claim petition and has awarded a sum of Rs. 4,48,200/ - as compensation in favour of the claimant. Rambir, the claimant, who suffered injuries in a road side accident that took place on 10.04.2009 has remained hospitalized from 10.04.2009 to 24.04.2009 and had spent a sum of Rs. 2,00,000/ - in his treatment. He has claimed that he has suffered permanent disability on account of the injuries he suffered in the accident. He has also added that he was 37 years of age when he met with this accident and he was an agriculturist/skilled labourer. He was working on the thresher attached to the tractor bearing registration No. HR35 -5209 and was earning Rs. 3300/ - per month. He was the sole bread winning member of his family.
(2.) THE respondents have denied the aforesaid averments of the claimant. They have denied the claimant to be earning anything or to have spent anything in his treatment. He is also denied to have suffered any permanent disability. He is denied to deserve a sum of Rs. 15,00,000/ - as compensation.
(3.) LEARNED counsel for the appellant has contended that this is a case of 100% disability. According to him, learned Tribunal should have assessed compensation at a higher amount for the loss of future income on account of the disability. According to him, the amount of Rs. 5000/ - assessed for pain and suffering is nothing but insult to the claimant. He has further submitted that under these two heads, compensation should be enhanced.