H.S. BAJWA Vs. PREM CHAND

JUDGEMENT

(1.) THE present appeal i.e. F.A.O. No. 987 of 1996 has been preferred by the claimant -appellant, seeking enhancement of the amount of compensation against the impugned award dated 07.03.1996, passed by the learned Motor Accident Claims Tribunal, Ambala (for short, 'the Tribunal') on account of the Injuries suffered by him in an accident involving truck No. HRA -570 and his car bearing No. DDU -6790. The learned counsel for the appellants submits that the amount of compensation awarded is inadequate as he has spent more expenses on account of his injuries suffered by him and loss of damage of his Car.

(2.) ON the other hand, the learned counsel for the respondent -Insurance Company has opposed the present appeal.

(3.) IT is evident from the record that the accident had taken place on account of rash and negligent driving of truck No. HRA 570 by respondent No. 1. The claimant -appellant was holding the Rank of Major in 3 Assam Rifles at the time of accident. In his cross -examination he admitted that his treatment in the hospital was free of costs being as Army Officer. The claimant had also relied upon the documents Ex. P -7 and P.8 namely prescription slip and medico -case sheet prepared in the Hospital. A perusal of those documents reveals that there was no external injury on the person of the claimants. Thus no amount of compensation could be awarded for injuries on his person as there was nothing in evidence that the claimant suffered any such injury in the accident or suffered any pain and suffering etc. or any other loss due to injuries on his person.