NAZAR MOHAMMAD Vs. HARBANS SINGH

JUDGEMENT

(1.) THE claimant is the appellant before this Court. He is a person who was injured in an accident which had occurred on June 8, 2000. The claimant claimed that the bus in question was being driven by Harbans Singh, driver, rashly and negligently and on account of the aforesaid fact, the accident had occurred in which the claimant had suffered multiple injuries, when his left leg was crushed.

(2.) THE learned Motor Accident Claims Tribunal, (for short 'the Tribunal'), on the basis of the evidence available on the record found that the driver of the bus Harbans Singh, was rash and negligent in driving, and therefore, the accident in question had occurred, resulting in injuries to the claimant- injured. He was held entitled to compensation. The amount of compensation was assessed at Rs. 50,000/- in lumpsum, keeping in view the medical expenses incurred by him and on account of the injury suffered by the claimant. Out of the amount of compensation, Rs. 45,000/- was directed to be deposited in F.Ds. initially for the period of five years.

(3.) AFTER hearing the learned counsel for the parties at some length, I am satisfied that no claim for enhancement is made out. Although the claimant had claimed that he had suffered a permanent disability but no cogent evidence to prove the aforesaid fact was produced. Consequently, it could not be taken that the claimant-injured had suffered any permanent disability. The learned Tribunal while awarding the compensation has already considered the entire evidence and has granted Rs. 50,000/- as compensation on account of the injury suffered by the claimant and also on account of medical expenses incurred by him. The amount of compensation assessed by the Tribunal cannot be assessed to be inadequate in any manner.