SURENDER KUMAR Vs. JARNAIL SINGH

JUDGEMENT

(1.) This is an appeal brought by the claimant for enhancement of compensation. Surender Kumar, the claimant suffered injuries in a roadside accident that took place on 17.5.2009. He had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation for his injuries in a sum of Rs. 20,00,000/-. Learned Motor Accidents Claims Tribunal, Fatehabad (for short, "the Tribunal") allowed the claim petition vide award dated 28.02.2011 in a sum of Rs. 8,27,978/-. Surender Kumar has claimed himself to have suffered multiple injuries. He was brought to Sarvodya Multispeciality Hospital, Hisar where he remained admitted upto 26.5.2009. He was then shifted to S.K. Soni Hospital, Jaipur wherefrom he was discharged on 8.6.2009. His condition did not improve and he then took treatment from N.C. Jindal Hospital, Hisar where he remained admitted from 8.6.2009 to 9.7.2009. He has also claimed that he has suffered permanent disability. He claimed his age to be 21 years and has claimed that he was in service at Grain Market, Fatehabad and was earning a sum of Rs. 10,000/- per month by doing agricultural work as well as sale of milk.

(2.) The respondents have resisted the claim petition. They have denied the averments of the claimant regarding his age, occupation and income. They have denied the claimant to deserve a sum of Rs. 20 lakhs as compensation.

(3.) It is a case of 100% disability on account of loss of vision in both eyes. Learned Tribunal awarded a sum of Rs. 3,10,978/- as compensation for expenses on treatment, a sum of Rs. 50,000/- for loss of amenities and enjoyment of life, another sum of Rs. 50,000/- for loss of matrimonial prospects and a sum of Rs. 3,24,000/- as loss of future income on account of the disability. For service of attendants, a sum of Rs. 50,000/- is awarded. A sum of Rs. 20,000/- is awarded for transportation charges and lastly, a sum of Rs. 3,000/- is awarded as expenses on special diet. Therefore, a sum of Rs. 8,27,978/- has been allowed as compensation.