HARINDER SINGH Vs. KULDEEP SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the claimant -appellant, seeking enhancement of the compensation, awarded by the learned Motor Accidents Claims Tribunal, Patiala (in short 'the Tribunal'), vide award dated 7.10.1999.

(2.) LEARNED counsel for the appellant contends that appellant remained hospitalised for twelve days on account of injuries suffered by him in the alleged accident. Bones of both the thighs got fractured and he was operated upon and nailing was done. The appellant suffered disability to the extent of 19% qua whole body. He was advised for follow up treatment. Therefore, the amount awarded towards pain and suffering, disability and other heads is highly inadequate.

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