AJAY KUMAR Vs. VINOD KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 17.05.2012 passed by learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the Tribunal) vide which the compensation has been awarded to the tune of Rs.3,60,675/- on account of the injuries suffered by appellant-claimant in the motor vehicular accident, which took place on 09.07.2010.

(2.) Learned counsel for the appellant-claimant contended that the learned Tribunal has awarded only Rs.3000/- towards pain and sufferings. Even though the claimant has suffered serious injuries including the multiple fractures, only Rs.2000/- has been awarded towards transportation, Rs.2000/- towards special diet and no amount has been awarded towards attendant charges. Thus, he contended that the compensation computed by the learned Tribunal is not just and appropriate.

(3.) On the other hand learned counsel for the respondent Insurance Company contended that the learned Tribunal has awarded the compensation under all the heads, which is just and appropriate and no interference of this Court is called for.