SATISH KUMAR Vs. TARSEM LAL

JUDGEMENT

(1.) CLAIMANTS being dis -satisfied with the award dated 12.09.2002 passed by Motor Accidents Claim Tribunal, Panipat (hereinafter referred to as 'The Tribunal') whereby 'The Tribunal' awarded compensation of Rs.30,000/ - on account of injuries having been suffered by claimant.

(2.) MR . Vishal Yadav, Advocate for appellant took the plea that 'The Tribunal' has not awarded 'Just Compensation' though appellant remained indoor patient for nine days. He has not been adequately compensated on account of pain and sufferings. So, the compensation amount be enhanced suitably.

(3.) MR . Gopal Mittal, Advocate, learned counsel for respondent No.3 took the plea that 'The Tribunal' has already awarded 'Just Compensation' and appeal is without any merit and same be dismissed.