SUNDER RAM Vs. BALWINDER SINGH AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award dated 9.10.1998 passed by Motor Accidents Claims Tribunal, Karnal (Tribunal for short) granting compensation to the tune of Rs.1,50,000/- to the appellant on account of injuries received by him in a motor vehicle accident. Enhancement is sought.

(2.) Counsel for the appellant argued that the latter was injured seriously in a motor vehicle accident which took place on 9.7.1997 and despite producing the bills for medical expenses, an amount of Rs.40,000/- was given in place of Rs.60,670/-, erroneously holding that the bills were not proved. The bills issued by the chemists were all on record. The other bills which were marked and not exhibited were considered while amount of remaining cash memos were disallowed. An amount of Rs.2775/- was given on account of special diet. Besides, the amount of medical expenses, only an amount of Rs.2775/- was awarded cumulatively. The amount of Rs.4750/- and Rs.2475/- was given in special damages.

(3.) It was then contended that a gross sum of Rs.1,00,000/- was awarded on account of loss of income, pain and suffering and mental shock.