RAM PHAL LOHAT Vs. VINOD SINGH

JUDGEMENT

(1.) The present appeal has been filed by the Claimant/appellant, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Panipat (for short 'the Tribunal'), vide award dated 31.07.1999, on account of the injuries sustained by him in a motor vehicular accident. Learned counsel for the appellant contends that the learned Tribunal has awarded only Rs. 90,000/- to the appellant on account of expenditure incurred by him on medicines, nutritious diet, disability of 15% and for pain and suffering, which are on the lower side.

(2.) On the other hand, the learned counsel for the respondent - Insurance Company contends that the amount of compensation awarded by the learned Tribunal is just and reasonable and does not call for any interference.

(3.) I have heard the learned counsel for the parties and perused the record carefully.