BHUPINDER SINGH Vs. PARVEEN KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 26.02.2014 passed by the learned Motor Accidents Claims Tribunal, Amritsar (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded compensation to the tune of Rs.4,00,000/- on account of the injuries suffered by him in the motor vehicular accident, which took place on 05.07.2012.

(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 appellant has suffered 60% disability due to the injuries suffered by him in this accident but the learned Tribunal has awarded only Rs.35,000/- on account of disability and loss of earnings, which is highly inadequate. He further contended that the claimant was running a shoe shop under the name and style "Brother Shoe Makers" at Main Bazar, Baba Bakala and was earning Rs.20,000/- per month, but no amount has been awarded by the learned Tribunal towards loss of income. Thus, he contended that the learned Tribunal has not awarded the just compensation.