VINOD Vs. ASHOK KUMAR AND ORS.

JUDGEMENT

(1.) THIS is an appeal brought by the injured -claimant for enhancement of compensation. The claim petition brought by the claimant Vinod under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') has been allowed by learned Motor Accidents Claims Tribunal, Hisar (for short 'the Tribunal') vide award dated 12.05.2011 in a sum of Rs. 1,10,500/ - as compensation. On 06.04.2010 at about 8.30 PM the claimant met with an accident with Honda City car bearing registration No. HR -70D -0021. In the accident, the claimant suffered multiple and serious injuries including fracture of various bones. He was taken to Janta Hospital Barwala and he was shifted to AMC Hospital Hisar and then to Jindal Hospital Hisar. A sum of Rs. 2,00,000/ - was spent in his treatment. A sum of Rs. 5,00,000/ - is sought as compensation.

(2.) 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. 5,00,000/ - as compensation for his injuries.

(3.) LEARNED counsel for the appellant has submitted that the appellant remained hospitalized for more than 11 days. According to him, he underwent operation during that period. According to him, learned Tribunal has not awarded any amount towards attendant charges and transportation charges. He has, moreover, submitted that the amount of Rs. 20,000/ - for pain and suffering, special diet and loss of income is on a lower side.