CHAKMAL Vs. HURA AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by appellant-claimant Chakmal against the award dated 25.04.2014, passed by the learned Motor Accidents Claims Tribunal, Mewat (hereinafter called the 'Tribunal'), vide which the appellant-claimant have been awarded compensation to the tune of Rs.36,500/- on account of the injuries suffered by him in the present accident.

(2.) Learned counsel for the appellant-claimant contended that the claimant has suffered serious injuries in this accident. He was agriculturist and was earning Rs.15,000/- per month. He has suffered lot of pain and suffering. He also suffered loss of income during the period he remained under treatment as he was not able to perform the agricultural work for a long time. Thus, he contended that compensation awarded by the learned Tribunal is highly inadequate.

(3.) On the other hand, Mr. Lalit Grag, Advocate, learned counsel for the respondent-Insurance Company contended that the learned Tribunal has taken into consideration all the heads to compute the compensation and the compensation awarded is just and appropriate.