BRAHAM PARKASH Vs. GURDIAL SINGH

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 16.1.1999 passed by the learned Motor Accident Claims Tribunal, Jhajjar, vide which the appellant-claimant Braham Parkash has been awarded a compensation of Rs. 85,200/- on account of the injuries suffered by him in this motor vehicular accident which took place on 30.1.1996.

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

(3.) Learned counsel for the claimant contended that the claimant was an agriculturist and was earning Rs. 4,000/- per month. Due to the injuries received in this accident, he has suffered 45% permanent disability and has become unfit to carry on the agricultural work. The learned Tribunal has awarded only Rs. 45,000/- towards permanent disability. He further contended that very less amount has been awarded towards pain and suffering. No amount has been awarded towards loss of income. Thus, he contended that the compensation computed by the learned tribunal is inadequate.