SAJIDA AKHTAR Vs. VISHAL PRASHAR AND OTHERS

JUDGEMENT

(1.) Both the present appeals filed against award dated 29.08.2013 whereby claimants Sajida Akhtar and Zaid Ali were awarded compensation to the tune of Rs. 15,000/- in case of Sajida Akhtar and a sum of Rs. 1,000/- in case of Zaid Ali for having suffered injuries in motor vehicle accident which took place on 14.09.2008.

(2.) Learned counsel for appellant took the plea that Sajida Akhtar had sustained 20% temporary disability as she had sustained injuries on her face and the same injuries required treatment by way of Plastic Surgery. But 'The Tribunal' has not awarded any amount for future treatment and simply awarded a meager amount of Rs. 15,000/- whereas the treatment by way of Plastic Surgery is very expensive treatment now a days. More so claimant has not been adequately compensated on account of pain and sufferings as well.

(3.) While arguing for appellant Zaid Ali, learned counsel for appellant took the plea that minor children aged about 4 years had sustained fracture injuries and for that purpose he had to be shifted to PGI from Malerkotla. But 'The Tribunal has just awarded a meager amount of Rs. 1,000/- which is totally inadequate compensation and the same be enhanced suitably.