SHANKAR SINGH Vs. DEEN BANDU AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 05.07.29014 passed by the learned Motor Accidents Claims Tribunal Narnaul (hereinafter called the Tribunal) vide which the appellant-claimant has been awarded compensation to the tune of Rs.1,29,500/- on account of the injuries suffered by in the motor vehicular accident which took place on 05.09.2012.

(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 12% of the permanent disability. He was 19 years of age. He was earning Rs.15,000/- per month by working as an electrician but the learned Tribunal has only awarded the compensation to the tune of Rs.24,000/- on account of permanent disability. He further contended that no separate amount of compensation has been awarded towards special diet and attendant charges. Thus, he contended that the compensation awarded by the learned Tribunal is highly inadequate.