CHET RAM Vs. RAKESH KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeals are against the award dated 9.8.2001, whereby the Tribunal awarded compensation to the tune of Rs. 1,30,000/- on account of 75% permanent disability suffered by Chet Ram injured and Rs. 40,000/- on account of 10% disability suffered by Het Ram injured in motor vehicular accident having taken place on 2.5.1999.

(2.) Learned counsel for appellants took plea that the Tribunal has not awarded just compensation because Chet Ram was aged about 26 years and was working as driver. He had suffered 75% permanent disability. He was to live on the mercy of some attendant so as to lead his remaining part of life. Similarly, Het Ram, who was 28 years of age at the time of accident, had suffered 10% disability. But the Tribunal has just awarded a meagre amount of Rs. 40,000/-. The amount of compensation be enhanced suitably.

(3.) Learned counsel for respondent No.3 took plea that the tribunal has already taken care of all the medical expenses incurred by the claimants. Rather the tribunal awarded more than expenses incurred by the claimants. The tribunal has also awarded sufficient amount on account of pain and suffering, loss of earnings and other heads. There are no grounds for further enhancement.