BHIMSEN Vs. SHIVDEV SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 03.11.2012 passed by learned Motor Accidents Claims Tribunal, Fatehgarh Sahib (hereinafter called the Tribunal), vide which appellantclaimant Bhimsen has been awarded a sum of Rs.2,84,000/- as compensation on account of the injuries suffered by him in the motor vehicle accident which took place on 08.09.2008.

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

(3.) Initiating the arguments, learned counsel for the appellantclaimant contended that no amount has been awarded to the appellant towards loss of amenity and enjoyment of life. He contended that the appellant-claimant has suffered 50% permanent disability. He suffered fracture and was even operated upon, which will certainly affect amenity and enjoyment of life. The separate amount of compensation should have been awarded under this head. To support his contentions, he relied upon case Kavita Vs. Deepak & Ors, 2013 1 CivCC 137.