SANJEEV Vs. SURINDER AND ORS.

JUDGEMENT

(1.) This is claimant's appeal for enhancement of compensation. Sanjeev Kumar, the claimant suffered injuries in a road side accident that took place on 20.12.2008. He had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 15,00,000.00. Learned Motor Accidents Claims Tribunal, Karnal (for short 'the Tribunal') has allowed the claim petition vide award dated 08.09.2010 in a sum of Rs. 87,140.00.

(2.) After receipt of the injuries, Sanjeev Kumar, the claimant was taken to the hospital of Dr. Parveen Garg at Karnal. On account of his serious condition, he was referred to PGI Chandigarh where he remained admitted from 22.12.2008 to 02.01.2009. The claimant was operated upon for his fractured parts of the body. He spent a sum of Rs. 2,50,000.00, till the date of filing the petition, in his treatment, special diet, medicines, hospitalization etc. It is claimed that he is still under treatment. The claimant has, therefore, sought a sum of Rs. 15,00,000.00 as compensation.

(3.) The respondents have controverted the averments of the claimant. They have denied the claimant to have suffered any injuries, much less bony injuries. He is denied to have spent any amount in his treatment etc. He is denied to deserve a sum of Rs. 15,00,000.00 as compensation. The claim petition is prayed to be dismissed.