JAGROOP SINGH Vs. RAM KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by appellantclaimant Jagroop Singh against the award dated 23.03.2015, passed by the learned Motor Accidents Claims Tribunal, Hoshiarpur (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded compensation to the tune of Rs.20,33,182/- along with interest @ 9% per annum from the date of filing the claim petition till actual realization on account of the injuries suffered by him in this accident.

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

(3.) Learned counsel for the claimant contended that the learned tribunal has not awarded just and appropriate compensation. He contended that the learned Tribunal was required to award the compensation towards loss of expectation of life which has not been awarded. Even the attendant charges are less. To support his contentions he relied upon case Kavita Vs. Deepak and others, 2012 4 RCR(Civ) 273.