BALBIR SINGH Vs. SUDHIR SHRASATH AND ORS

JUDGEMENT

(1.) This is claimant's appeal for enhancement of compensation. The claimant suffered injuries and permanent disability on account of the same to the extent of 52%. He has filed a claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') seeking compensation in a sum of Rs. 15,00,000/-. Learned Motor Accidents Claims Tribunal(Adhoc), Fast Track Court, Ropar ( for short 'the Tribunal') vide award dated 08.10.2010 has allowed the claim petition in a sum of Rs. 1,50,000/-.

(2.) Balbir Singh was taken to Government Hospital , Panch Wati Dandori Road Nasik where he was medicolegally examined on 08.03.2005 and was discharged on 27.05.2005. He has spent a sum of Rs. 2,00,000/- on his treatment. He has been a driver by profession, of the age of 45 years and was earning Rs. 8000/- per month by working as a driver with overtime dues. The claimant has suffered permanent disability on account of the injuries and he is unable to walk without support of crutches.

(3.) The claim petition is resisted by the respondents. They have denied the aforesaid averments of the claimant and have denied the claimant to deserve a sum of Rs. 15,00,000/- as compensation for his injuries.