HARMESH KUMAR Vs. SANDEEP KUMAR AND OTHERS

JUDGEMENT

(1.) This first appeal against order has been directed by the appellant-claimant against the award dated 10.02.2015 passed by the learned Motor Accidents Claims Tribunal, SAS Nagar (Mohali) (hereinafter referred to as the 'Tribunal'), vide which the appellantclaimant has been awarded a compensation to the tune of Rs.8500/- on account of the injuries suffered by him in the motor vehicular accident which took place on 25.05.2013. The present appeal has been preferred only for enhancement of the amount of compensation.

(2.) Learned counsel for the appellant contended that the learned Tribunal has awarded a meager amount of compensation of Rs.8500/- only. The claimant has suffered three injuries on his body. He had to take the regular treatment. He suffered lot of pain and sufferings. He has to spent money on special diet and transportation etc. Thus, he pleaded that the amount of compensation should be enhanced and the appellant-claimant should be awarded just and appropriate compensation.

(3.) On the other hand, leaned counsel for the respondentInsurance Company contended that the claimant has not suffered any grievous injury or permanent disability. He has also not produced any treatment record, prescription slips or medicine bills. The learned Tribunal has awarded the compensation under all the heads which is just and appropriate keeping in view the nature of the injuries suffered by the claimant.