NIRMAL SINGH Vs. SUKHI RAM

JUDGEMENT

(1.) The present appeal has been preferred by the injured claimant- appellant against the award dtd. 16/3/2018 passed by the Motor Accident Claims Tribunal, Panipat (hereinafter referred to as the 'Tribunal') aggrieved by the quantum of compensation awarded. Since the factum of the accident is not in dispute, the facts are not being reproduced for the sake of brevity.

(2.) The Tribunal awarded the following compensation :

(3.) Learned counsel for the claimant-appellant would contend that present is a case of 100% disability and no amount has been awarded towards loss of future prospects. Keeping in view the age of the injured claimant-appellant, which was 25 years at the time of accident, an addition of 40% ought to have been made towards loss of future prospects. It is further the contention that the amount awarded under the heads of transportation, special diet, pain and suffering and loss of amenities is also on the lower side and that no amount has been awarded towards attendant charges.