HAZI MOHAMMAD 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.5,16,000/- 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 claimant-injured Hazi Mohammad was 32 years of age. He was earning Rs.10,000/- per month. He has suffered 70% permanent disability but the learned Tribunal has awarded Rs.1,40,000/- in lump sum. He further contended that learned Tribunal has awarded total Rs.40,000/- on account of pain and suffering and transportation charges, charges of attendant, etc., which is on lower side. The claimant has suffered number of injuries. Thus, he contended that the compensation awarded by the learned Tribunal is highly inadequate.