BALKAR SINGH Vs. STATE OF HARYANA AND OTHERS

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, Kurukshetra (for short 'the Tribunal'), vide award dated 3.8.1999, on account of the injuries suffered by him in a motor vehicular accident.

(2.) The matter was sent to the Lok Adalat, where a sum of Rs. 36,000.00 over and above, the amount awarded by the Tribunal has been enhanced. However, the State has filed cross-objection with regard to the proposed order passed by the Lok Adalat.

(3.) Learned counsel for the appellant contends that the appellant suffered multiple injuries. He suffered 33% permanent disability. However, the learned Tribunal has awarded a sum of Rs. 50,000.00 only which in inadequate. He further submits that no amount has been awarded towards pain and sufferings. The petitioner remained hospitalised from 30.7.1998 to 12.8.1998. He was operated. He prays for the enhancement of the compensation.