SALINDER KUMAR Vs. MANGAL SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the appellant/ claimant challenging the award dated 01.10.2005 passed by learned Motor Accidents Claims Tribunal, Jagadhri ( for brevity

(2.) LEARNED counsel for the appellant contends that the appellant, Salinder Kumar alias Surinder Kumar, was aged about 26 years and a teacher by profession, met with an accident on 04.02.2004 and sustained injuries on his liver, intestines and right arm. He remained admitted for approximately a month at Gabba Hospital, Yamuna Nagar. He was operated upon for the repair of intestines and the ruptured liver. Since the injured had also sustained fracture of radius bone in the right arm, therefore, after operation and setting right the bone, the plaster was applied. Learned counsel pointed out that learned Tribunal has awarded a meagre amount of Rs.1,45,400/ - under different heads as mentioned in para No.12 of the impugned award. In fact the learned Tribunal should have awarded much more than what has been mentioned in para No.12 of the Award.

(3.) LEARNED counsel for the Insurance Company of the offending vehicle submits that except the expenditure on the treatment, medicines and repair of motor cycle, nothing was spent by the claimant/appellant and as such, the award passed by learned Tribunal is already on the higher side. He further pointed out that the appellant/claimant was resident of Yamuna Nagar and the accident had taken place at Yamuna Nagar and he was treated at that very place in Gabba Hospital and as such, he had not to bear the transportation charges whereas, the learned Tribunal has awarded Rs.10,000/ -(Rupees ten thousand only) on account of special diet and transport charges.