ARU Vs. MAJOR SINGH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant against the award dated 15.11.2008, passed by the learned Motor Accidents Claims Tribunal, Bathinda (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded a sum of Rs.60,000/- as compensation on account of injuries suffered by him in the motor vehicular accident, which took place on 21.02.2007.

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

(3.) Learned counsel for the appellant-claimant contended that appellant-claimant was only a child of eight years at the time of the accident. The learned Tribunal has awarded only Rs.60,000/- as compensation for the injuries suffered by him in this accident. He contended that the learned Tribunal has awarded lump sum amount of Rs.11,000/- on account of physical and mental pain and suffering, transportation charges, attendant charges. Thus, he contended that the just compensation has not been awarded.