LAWS(P&H)-1995-10-33

CHANDER KUMAR PAHWA Vs. STATE OF HARYANA

Decided On October 04, 1995
Chander Kumar Pahwa Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed on behalf of claimant against the judgment dated 11.10.1984 of the learned Single Judge in which he awarded a total compensation of Rs. Two lacs, for the injuries suffered by the claimant in a motor vehicle accident caused by negligent driving of respondent No.2.

(2.) THE appellant only challenged the quantum of compensation awarded to him. The undisputed chequered history of pain and suffering which the appellant suffered so far or his suffering which is not disputed in the course of arguments before us and found by courts runs as under : -

(3.) THERE is no gain saying that while assessing compensation, the Tribunal has to be imaginative, wise and creative though while doing so the principles established that perfect justice is not attainable nor would be wise in the search of nearest approximate of justice. The already judicially determined awards assessing compensation in case of person who has suffered similar injuries can be taken as indicative for arriving at a just compensation.