BITTU Vs. JAI PAL AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 13.03.2008 passed by learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the Tribunal), vide which the appellantclaimant Bittu has been awarded a sum of Rs.15,000/- as compensation on account of the injuries suffered by him in the motor vehicle accident which took place on 05.06.2007.

(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 the claimant has suffered 5% permanent disability as a result of the injuries suffered in this case but the learned Tribunal has awarded only Rs.10,000/- towards the permanent disability in lump sump and total Rs.5000/- have been awarded towards pain and suffering, transportation, special diet and loss of income. Thus, he contended that totally inadequate amount of compensation has been awarded.