JARNAIL SINGH Vs. DEVINDER KAUR

JUDGEMENT

(1.) APPELLANT seeking enhancement of awarded amount of compensation vide award dated 01.08.2003 by Motor Accident Claims Tribunal, Patiala (hereinafter referred as 'The Tribunal').

(2.) APPELLANT met with accident and sustained 100% disability because of spinal injuries and remained admitted in Indian Spinal Injury Hospital, New Delhi for more than one year. He had spent a sum of Rs. 3,55,000/ - on his medical treatment which has already been reimbursed by 'The Tribunal'. A sum of Rs. 1,00,000/ - only was awarded on account of future medical expenses.

(3.) MR . Jatinder Nagpal, learned counsel for appellant urged that Jarnail Singh died subsequently i.e. after 4 years of the date of accident and he had to spent a huge amount for the period till his survived but 'The Tribunal' has not awarded 'Just Compensation'.