CHANDER BHAN Vs. JAI SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant Chander Bhan against the award dated 30.04.2013 passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the 'Tribunal') vide which a sum of Rs.98,000/- has been awarded as compensation on account of the injuries suffered by him in the motor vehicular accident which took place on 27.12.2011.

(2.) The present appeal has only been filed on the ground of quantum of compensation.

(3.) Learned counsel for the claimant contended that very meagre amount was awarded towards special diet and pain and suffering. No amount was granted towards the loss of income. Thus, he contended that the amount of compensation computed by the learned Tribunal is inadequate.