ANKUR KAPOOR Vs. PRABHU DASS AND OTHERS

JUDGEMENT

(1.) The Motor Accidents Claims Tribunal, Karnal (Tribunal for short) vide award dated 1.4.2003 awarded compensation to the tune of Rs.6,60,000/- for the injuries sustained by him. Finding the compensation inadequate, the appellant came up in appeal for enhancement.

(2.) Counsel for the appellant argued that the appellant was seriously injured in the accident on 21.3.2000 and it was proved on record that he had been employed by Binniship Management Company Ltd. as Dec Cadet and was getting fifty US dollars per month besides boarding and lodging during the training period and after that he would have earned 1500 US dollars and then later on 3000 US dollars. It was argued that the Tribunal discussed in detail that there was proof of employment of the appellant and also proof of clearing all relevant examinations and further that the appellant was a bright student, who would have joined a good job but he lost his job and there was permanent disability of 50% in the right arm. Despite giving all the details, the appellant was not adequately compensated for loss of income as stated.

(3.) Counsel for the appellant went on to argue that the amount granted for pain and suffering, special diet and attendant as also for medicines, was inadequate. There was evidence that the appellant was to spend an amount of Rs.2,00,000/- on plastic surgery but that was also not included.