DARSHAN SINGH Vs. SHAMSHER SINGH AND ORS.

JUDGEMENT

(1.) This appeal has been preferred by Darshan Singh, feeling dissatisfied qua award dated January 10, 2012 passed by Motor Accident Claims Tribunal, Mansa in a MACT Case No. 16 dated April 09, 2011, whereby, he was awarded a sum of Rs. 2,67,330/- as compensation on account of having been sustained injuries in a vehicular accident involving PRTC bus bearing registration No. PB- 11F- 9691.

(2.) In response to notice issued by this Court Mr. Harsh Aggarwal, Advocate appeared and represented respondents No.2 and 3.

(3.) While assailing impugned award, it has been ebulliently argued by learned counsel for appellant that learned Tribunal has gravely erred while not awarding compensation on account of permanent disability having been sustained by appellant. As per certificate issued by concerned Medical Officer, appellant suffered 30% permanent disability to his left eye. Similarly, learned Tribunal has also failed to appreciate and award compensation on account of future prospectus as appellant has been rendered ineligible for any government job. Even otherwise, amount awarded by learned Tribunal is on lower side. Most of medical bills could not be retained by appellant and in fact, he incurred huge amount of Rs. 5,00,000/- approximately for his treatment. Thus, amount of compensation so awarded by learned Tribunal deserves to be enhanced.