RAM KISHAN Vs. RAM MEHAR SHARMA

JUDGEMENT

(1.) The present appeal has been filed by the claimant-appellant, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Gurgaon (for short 'the Tribunal'), vide award dated 30.8.1999, on account of the injuries suffered by him in a motor vehicular accident. Learned counsel for the appellant contends that the appellant suffered disability to the extent of 60% qua right lower limb due to the accident. He remained admitted in Ram Manohar Lohia Hospital, Delhi from 24.7.1997 to 12.10.1997. He was operated upon. He remained unable to work for a long period. Therefore, the amount awarded towards pain and suffering, medical expenses, transportation charges and disability is inadequate. No amount has been awarded towards loss of income.

(2.) On the other hand, the learned counsel for the respondents submit that the compensation awarded by the learned Tribunal is just and adequate. Therefore, the present appeal deserves to be dismissed.

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