AJAY Vs. SURINDER

JUDGEMENT

(1.) THE appeal was filed against the award dated 7.12.1999 passed by Motor Accident Claims Tribunal, Sirsa (Tribunal for short). Compensation to the tune of Rs.75,000/ - was granted to the appellant for the injury received by him in an accident which took place on 18.6.1995, which was found inadequate.

(2.) COUNSEL for the appellant argued that disability to the extent of 45% had occurred on account of the injuries suffered by the appellant in the accident but the Tribunal did not compensate him adequately for that. He further contended that expenses for the attendant, special diet were also on the lower side.

(3.) COUNSEL for the Insurance Company, however, argued that sufficient amount was awarded by the Tribunal as all aspects were covered. Treatment expenses were given though no medical bills or receipts were produced. An amount of Rs.3000/ - was awarded for attendant and any equal amount for special diet. An amount of Rs.5000/ - was given for pain and suffering. The amount was, thus, adequate. The arguments are convincing.