RAVINDER SAINI Vs. AYUB KHAN

JUDGEMENT

(1.) COUNSEL for the appellant has not placed on record copies of statements of witnesses, though he had sought time for the same. However, he is ready with the arguments.

(2.) THE appeal is preferred against the award passed by Motor Accident Claims Tribunal, Rohtak (Tribunal for short), whereby the appellant was granted compensation to the tune of Rs.90,000/ - for the injury sustained by him in a motor vehicle accident, which occurred on 21.11.1999. Finding the compensation inadequate, enhancement was sought.

(3.) COUNSEL for the appellant argued that there was 23% permanent disability and the Tribunal, besides the amount spent on treatment as per the medical bills produced, awarded a consolidated sum of Rs.85,500/ - which would be for the disability, pain and suffering, special diet, loss of amenities of life and loss of income. It was contended that multiplier should have been applied as the appellant had been totally disabled to perform duties of the Clerk of an Advocate and he also was subjected to loss of income during the prolonged period of treatment.