BALDEV KUMAR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by the claimant-appellant for enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Ambala (for short 'the Tribunal') vide award dtd. 19/10/1993, on account of injuries received by him in a motor vehicular accident.

(2.) This is a reconstructed case, as the original file was burnt in the fire that broke out in the concerned branch. Since, the case is pending for the last more than 29 years, learned State counsel and learned counsel for respondent No.5 have no objection, in case the same is decided on basis of the available record.

(3.) It has been averred in the grounds of appeal that the injured-appellant was 20 years old and bachelor at the time of his accident, in which he had suffered injuries and remained admitted in the hospital for 02 months and after discharge, he used to visit for follow up treatment. After the accident, he became 35% permanent disabled, due to which, he was unable to walk properly but only a meager amount of Rs.1,00,000.00 was awarded by the Tribunal. No amount has been paid for the expenses incurred for attendant during hospitalization and also for loss of amenities of life. The amount awarded under the head of pain and suffering is also on the lower side.