INDER SINGH Vs. SAPUN CHAND AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 13.04.2004, passed by learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the 'Tribunal'), vide which the compensation to the tune of Rs.4,26,927/- has been awarded to the appellant-claimant on account of injuries suffered by him in the motor vehicular accident which took place on 25.02.2001.

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

(3.) Learned counsel for the appellant, initiating the arguments, contended that the claimant as a result of injuries received in this accident, has lost his left eye. He has also suffered the fracture of the nasal bone and the discharge cannot pass through his nose. Adequate amount of compensation has not been awarded by the learned Tribunal on account of the aforesaid disability. He further contended that the learned Tribunal has wrongly deducted the amount of medical reimbursement received by the claimant from his employer as the said amount was deducted from his retiral benefits.