RAM CHANDER Vs. LAKHI RAM AND OTHERS

JUDGEMENT

(1.) The Motor Accident Claims Tribunal, Rewari (Tribunal for short) passed an award on 03.02.2004 granting compensation to the tune of Rs.2,40,000/- to the appellant. Feeling dissatisfied with the amount, the appellant preferred this appeal.

(2.) A motor vehicle accident occurred on 13.02.1998 in which the appellant was injured while travelling in a three-wheeler from Bhiwari to Dharuhera. A jeep bearing No.DL-4CD-8385 came from the opposite side which was driven in a rash and negligent manner, hit the three-wheeler. Some persons including the appellant sustained injuries while one Jasbir Singh died on way to the hospital.

(3.) Counsel for the appellant argued that there was permanent disability to the extent of 21% but nothing was awarded on that count. The appellant was driver by profession but on account of the disability he was not able to drive. He sustained injuries on his feet and head. He was subjected to surgery five times and remained bed ridden for about 20 months. Loss of income during the time of treatment was calculated at only Rs.2000/- per month and also an amount of Rs.10,000/- was given for special diet etc.