RAM CHANDER Vs. ASRUDDIN

JUDGEMENT

(1.) PRESENT appeal has been filed against award dated 23.07.2012 passed by Motor Accident Claims Tribunal, Gurgaon (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation to the tune of Rs. 2,40,000/ -.

(2.) APPELLANT has mainly took the plea that motor vehicle accident took place on 08.02.2011 involving car bearing registration No.HR -26AQ - 2031 and tanker bearing registration No.HR -55F -4681. Claimant sustained grevious and serious injuries. Resultantly he suffered 30% disability on account of right eye optic atrophy. The said disability was proved as per statement of PW -6 Dr. Priya Sharma. He was of the age of 32 years and driver by profession. The said disability had resulted into loss of income for the period from 08.02.201 till 15.02.2011, the period when he remained unpaid. The said disability also resulted into future loss of income and pain and suffering but 'The Tribunal' has not awarded 'Just Compensation'.

(3.) MR . Amit Jaiswal, learned counsel for respondent No.3 - Insurance company took the plea that all the medical expenses and other expenses have already been reimbursed to him. He has been duly compensated on account of loss of right eye optic atrophy and pain and suffering as well. So the appeal is without any merit and be dismissed.