PARAMANAND Vs. PARDEEP AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 02.05.2014 passed by learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the 'Tribunal') vide which the appellantclaimant has been awarded the compensation to the tune of Rs.6,46,276/- on account of the injuries suffered by him in the motor vehicular accident, which took place on 09.08.2012.

(2.) The present appeal has been filed for enhancement of the amount of compensation.

(3.) Learned counsel for the appellant contended that appellant has suffered 60% disability as a result of the injuries suffered in this accident but the learned Tribunal has awarded only Rs.60,000/- on account of the disability. He further contended that no amount has been awarded to the claimant on account of the transportation, attendant charges and special diet.