RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by the injured claimant, seeking enhancement of the amount of compensation awarded by the learned Motor Accident Claims Tribunal, Karnal, ('the Tribunal', for brevity) vide award dated 07.01.1999. The learned counsel contends that the appellant was Constable with the Haryana Police. He was 40 years of age at the time of the accident. He suffered compound fracture on the right leg and injury on the right foot. The disability has been assessed to the extent of 15% qua the limb. The amount of Rs. 60,000/- has been allowed under the head, medicines and treatment, loss of income, future loss of income, pain and suffering, etc., which is inadequate.

(2.) On the other hand, the learned State counsel has vehemently opposed the present appeal. He submits that the appellant is still in service and the disability suffered by him was temporary in nature.

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