KEWAL KRISHAN Vs. ANGREJ SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant against the award dated 04.11.2011 passed by the learned Motor Accidents Claims Tribunal, Sirsa (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded a sum of Rs.4,09,723/- as compensation on account of injuries suffered by him in the motor vehicular accident, which took place on 20.09.2009.

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

(3.) Learned counsel for the appellant contended that the appellant-claimant Kewal Krishan has suffered serious injuries in this accident. He suffered 50% permanent disability. The learned Tribunal has awarded only Rs.1,00,000/- in lump sum on account of the permanent disability. The learned Tribunal has not computed the compensation on account of the permanent disability taking into consideration the income of the appellant-claimant and by applying the multiplier. The appellantclimant was an income tax payee. Even the copy of his income returns have been brought on record. He further contended that no amount has been awarded by the learned Tribunal towards attendant charges, transportation and special diet. Thus, he contended that less amount has been awarded as compensation to the appellant-claimant.