DARSHAN SINGH Vs. JATINDER SINGH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant against the award dated 02.09.2013, passed by the learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded compensation to the tune of Rs.5,26,621/- along with interest at the rate of 6% per annum on account of the injuries suffered by him in the motor vehicular accident, which took place on 01.05.2011.

(2.) The present appeal has been preferred by the appellantclaimant for enhancement of the amount of compensation.

(3.) Learned counsel for the appellant-claimant contended that the claimants has suffered 80% permanent disability due to amputation of right leg above knee. The claimant was a driver by profession and was getting salary at the rate of Rs.15,000/- per month. He was 35 years of age at the time of the accident. The learned Tribunal has awarded Rs.1,75,000/- as compensation towards permanent disability in lump sum. The amount of the compensation has not been calculated by taking into consideration the loss of his earning capacity and by applying the suitable multiplier. He further contended that nothing has been awarded to the claimant towards attendant charges. Very less amount has been awarded towards pain and suffering and loss of income. No compensation has been awarded to the claimant towards loss of amenities and enjoyment of life. Thus, he contended that the compensation awarded by the learned Tribunal to the claimant is highly inadequate.