MOHIL Vs. BHUPINDER

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, Bhiwani (for short 'the Tribunal'), vide award dated 25.7.2003, on account of the injuries suffered by him in a motor vehicular accident. The cross-objections have been filed by the Insurance Company. Learned counsel for the appellant contends that the appellant suffered multiple injuries. He remained admitted in hospital for a long period. The accident occurred in District Bhiwani, from, where the injured were shifted to Delhi. The learned Tribunal awarded a lump sum amount of Rs. 6,000/- as compensation, which is on the lower side.

(2.) On the other hand, the learned counsel for the Insurance Company submits just and appropriate compensation has been awarded. He prays for the dismissal of the appeal.

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