LAWS(P&H)-2014-11-609

JAGDISH ALIAS JAGGI Vs. RAMESH KUMAR AND OTHERS

Decided On November 21, 2014
JAGDISH ALIAS JAGGI Appellant
V/S
Ramesh Kumar And Others Respondents

JUDGEMENT

(1.) This appeal is preferred by the injured-claimant who is aggrieved by the award dated 18.10.2012 passed by the Motor Accident Claims Tribunal, Sirsa who was awarded a sum of Rs. 8,99,000.00 as compensation with interest @ 7.5% per annum from the date of filing of the petition till realization.

(2.) The grievance of the claimant is that the amount awarded for pain and suffering, loss of amenity, loss of marital prospects, future medical expenses and loss of income during the treatment period was less.

(3.) It would be necessary to refer to brief facts. Jagdish @ Jaggi met with an accident which resulted in grievous injuries on both the legs. The right leg was almost crushed and had 14 fractures. The petitioner had undergone painful period. The treatment was long and skin grafting was done but the wounds did not heal and the petitioner remained on bed for long and ultimately the leg below knee had to be amputated. The petitioner was 25 years old when the accident occurred. His claim is that he was a Barber and was earning about Rs. 6,000.00 per month and on account of his disablement, he would be unable to work and enjoy the amenities of life and his marital prospects had ended.