RAGHUNATH Vs. PURAN MAL AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award dated 15.6.1996 passed by Motor Accident Claims Tribunal, Gurgaon (Tribunal for short), whereby compensation to the tune of Rs.76,400/- was awarded on account of injuries suffered by the appellant in an accident occurred on 2.1.1996. Enhancement of the compensation is sought.

(2.) The only contention on behalf of the appellant here was that the amount given for pain and suffering was inadequate and so was the amount given for permanent disability, which was to the tune of 30%. The appellant had undergone three surgeries, but this fact was practically ignored by the Tribunal. No one is contesting the appeal from the other side, though earlier the Insurance Company was represented.

(3.) The amount on account of permanent disability and pain and suffering, thus, calls for enhancement. Though the accident took place long back i.e. in 1996, yet the fact that the appellant had undergone tremendous agony, mental and physical, and that there was permanent disability of 30%, cannot be ignored. The amount on the above two counts is required to be enhanced.