ISHWAR SINGH Vs. GUNA RAM AND OTHERS

JUDGEMENT

(1.) The above mentioned 3 appeals are directed against a common award dated 14.8.2010 vide which three claim petitions of Ishwar Singh, Narender and Angoori Devi for compensation for the injuries they suffered in a roadside accident that took place on 7.2.2009 had been allowed. The claim petitions were brought under section 166 of the Motor Vehicles Act, 1988 (for short, "the Act"). Vide award dated 14.8.2010, learned Motor Accidents Claims Tribunal, Panipat [for short, "the Tribunal"] awarded compensation to the appellants in the following amounts:- <FRM>JUDGEMENT_1192_LAWS(P&H)7_2013_1.html</FRM>

(2.) Since the appeals involve the question of enhancement of compensation, the facts relating to the mode of accident are not required to be reproduced here.

(3.) In Claim petition No. 44 of 2009, Ishwar Singh has claimed that he suffered grievous injuries in the accident on account of which he was taken to PBM Hospital, Bikaner where he remained admitted for three days. According to him, he was then shifted to Chaudhary Hospital, Panipat where he remained admitted from 11.2.2009 to 21.2.2009 and was operated upon for head and right hip injuries. He also remained admitted at Virk Hospital, Karnal from 15.3.2009 to 19.3.2009. He is claimed to have spent a sum of Rs.2.00 lacs on his treatment, transportation and rich diet. He has added that he remained confined to bed even thereafter. He has added that he was 45 years of age at the time of accident and was earning Rs. 10,000/- per month.