ANIL GUPTA Vs. SHANTI PARKASH

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, Sonepat (for short 'the Tribunal'), vide award dated 09.01.1999, on account of the injuries suffered by, him in a motor vehicular accident, which took place on 17.06.1996. Learned counsel for the appellant contends that the Appellant suffered 20% permanent disability on account of stiffness of the knee with shortening of the leg by two inches. The learned Tribunal has awarded only Rs. 25,000/- on account of permanent disability. However, learned counsel for the appellant further submits that the compensation awarded by the learned Tribunal under the heads of pain and suffering, loss of earning during his treatment is on the lower side and nothing has been awarded on account of loss of enjoyment of life.

(2.) On the other hand, the learned counsel for the respondent-Insurance Company contends that just and reasonable compensation has been awarded to the appellant.

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