RAM KUMAR Vs. MANOJ PARSAD AND OTHERS

JUDGEMENT

(1.) The claimant-injured is in appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Ludhiana (hereinafter referred to as 'The Tribunal') dated 30.09.2009 whereby 'The Tribunal' awarded compensation of Rs. 1,15,650.00.

(2.) Mr. Satinder Khanna, learned counsel for the appellant took the plea that the appellant had suffered 90% disability on account of functional impairment of his right hand as per statement of PW-4 Dr. Vikas Gupta and certificate Ex.PW4/A on the file. The appellant was earning Rs. 6,000.00 per month. Now, he is unable to do any work. He has suffered a lot on account of pain and suffering and enjoyment of life. But 'The Tribunal' has not awarded 'just compensation.'

(3.) While arguing on this point, Mr. M.B. Jain, learned counsel for the Insurance Company took the plea that 'The Tribunal' has already awarded 'just compensation' because all the medical expenses have already been reimbursed to the appellant. Apart from that 'The Tribunal' ordered for payment of Rs. 40,000.00 as compensation on account of pain and suffering and loss of enjoyment of life, so the appeal be dismissed.