HARDEEP KAUR AND ORS. Vs. SHAMSHER SINGH

JUDGEMENT

(1.) THE claimants -appellant have filed this appeal for enhancement of compensation against the Award dated 14.01.2012 passed by the Motor Accident Claims Tribunal, Moga (in short 'the Tribunal'). Brief facts of the case are that on 01.03.2009, claimant -appellant Hardeep Kaur accompanied by her minor children, namely, Jaswinder Singh (son) Ramandeep Kaur (daughter) along with her husband Jagpal Singh were travelling in a car bearing registration No. PB -02AC -7939. Their car was hit by a jeep bearing registration No. PB -02 -7677. As a result of the accident, the appellants -claimants sustained injuries. Claimant -appellant No. 1 has become disabled to the extent of 40% as she is stated to have lost her left eye. The Tribunal awarded Rs. 45,000/ - to Hardeep Kaur, Rs. 30,000/ - to Jaswinder Singh and Rs. 5,000/ - to Ramandeep Kaur on account of injuries sustained by them in the said accident.

(2.) THE claimants -appellants are not satisfied with the compensation and have come up in the present appeal.

(3.) IN this case, claimant -appellant No. 1 Hardeep Kaur remained admitted in the hospital for 15 days i.e. w.e.f. 01.03.2009 to 16.03.2009. For which, a compensation of Rs. 3,000/ - has been awarded on account of pain and suffering and another sum of Rs. 2,000/ - has been awarded as costs of special diet and nursing.