BHUPINDER SINGH Vs. MANJIT SINGH AND ORS.

JUDGEMENT

(1.) Bhupinder Singh, the injured victim is in appeal for enhancement of compensation in regard to injuries sustained by him in a motor vehicular accident on 29.11.2009 due to rash and negligent driving of truck bearing No. HR-58-C-2222. Counsel for the appellant contends that the learned Motor Accident Claims Tribunal, Ambala (for short the Tribunal') awarded compensation to the tune of Rs. 2,66,000/- for pecuniary loss and Rs. 3,000 for non-pecuniary damages making total amount of Rs. 2,69,000/- under the following heads:

(2.) Counsel for the appellant contends that no compensation has been awarded in regard to loss of income and services of an attendant during period of treatment and subsequent thereto. Compensation awarded for disability, pain and suffering, special diet, transportation charges is on lower side and liable to be enhanced.

(3.) Counsel for the contesting respondent has supported the award passed by the Tribunal with the submissions that as the appellant has been paid more compensation in regard to medical expenses, there is no justification for enhancement of compensation.