GURPREET SINGH Vs. ARUNJIT SINGH KAKKAR AND ANOTHER

JUDGEMENT

(1.) The appellant, feeling discontented with the award dated 20.3.2014 passed by Motor Accidents Claims Tribunal, SAS Nagar, Mohali (Tribunal for short), filed the present appeal seeking enhancement of the amount of compensation which was awarded to the tune of Rs.5,79,000/-.

(2.) A road accident took place on 25.11.2011 when the appellant was standing near the motor-cycle with his father parked in the kacha portion of the road. The offending vehicle, which was being driven rashly and negligently, hit the motor-cycle and the appellant fell towards the road and in the process was overrun by the front wheel of the offending car. His right foot was amputated.

(3.) Counsel for the appellant argued that though an amount of Rs.1,20,700/- was awarded towards the cost of prosthesis as per Ex.C19, the amount was not added in the total compensation, by mistake. Counsel for the Insurance Company admitted that the said mistake was there on the part of the Tribunal. An amount of Rs.1,20,700/- is also required to be added to the awarded amount.