RAMANDEEP SINGH Vs. SUCHA SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 20.10.2012 passed by the learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the Tribunal), vide which the appellant-claimant has been awarded the compensation to the tune of Rs.53,467/- along with interest @ 7.5.% per annum on account of the injuries suffered by him in the motor vehicular accident, which took place on 30.11.2006.

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

(3.) Learned counsel for the appellant-claimant contended that the claimant has suffered 25% permanent disability due to the injuries suffered by him in this accident, but the learned Tribunal has awarded only Rs.30,000/- in lump sum on account of the loss of enjoyment and basic amenities on account of the disability suffered by the claimant. He contended that the compensation has not been calculated taking into consideration the income of the deceased and by applying the suitable multiplier.