RENU BANSAL Vs. VIPIN SINGH AND OTHERS

JUDGEMENT

(1.) Prayer made in the instant appeal is for enhancement of the amount of compensation on account of injuries suffered by the appellant in an accident caused due to negligent driving of Canter no. DL-1M-5442 by respondent no. 1. Learned Tribunal awarded an amount of Rs. 1,09,368/- under various heads as under:- <FRM>JUDGEMENT_487_LAWS(P&H)9_2014_1.html</FRM>

(2.) Apart from that the Tribunal has also awarded an amount of Rs. 30,000/- on account of permanent disability suffered by the claimant-appellant. It is only under this head that learned counsel for the claimant-appellant has made a prayer for enhancement of the amount whereas for rest of the amount there is no challenge. The primary responsibility is of the respondent no. 4- Insurance Company to make payment of the amount of compensation.

(3.) I have heard learned counsel for the claimant-appellant, counsel appearing for respondent no. 4-Insurance Company and also perused the awarded passed by the Tribunal.