SUNNY Vs. MUNEER AHMAD

JUDGEMENT

(1.) MOTOR Accident Claims Tribunal, Karnal (Tribunal for short) awarded an amount of Rs.1,67,573/ - to the appellant for the injuries received by him in a roadside accident, which happened on 18.2.2010.

(2.) COUNSEL for the appellant argued that there was 20% permanent disability but the Tribunal awarded an amount of Rs.40,000/ - and a meager amount of Rs.5000/ - towards pain and suffering. He, as per the statement of the claimant, he remained hospitalized for four months and also as per Dr. K.S. Sachdeva, the patient, in such cases of fracture, is advised rest even upto six months.

(3.) COUNSEL for the Insurance Company, however, contended that the petition was filed under Section 163 -A of the Motor Vehicles Act (Act for short). The amount awarded for pain and sufferings was adequate and also the award for the amount more than Rs.1,00,000/ -, the treatment was a favour to the appellant.