NATIONAL INSURANCE COMPANY LTD Vs. SUKHDEV SINGH

JUDGEMENT

(1.) This appeal has been filed against award dated 8.9.2006, passed by the Motor Accident Claims Tribunal, Ambala (in short, the Tribunal), granting an amount of Rs. 68,000/- to the respondent claimant, on account of injuries suffered by him, in a motor accident, on 29.2.2004.

(2.) Contention of counsel for the appellant, that the driver of the vehicle was not possessing a valid driving licence at the time of accident, is liable to be rejected. In that regard, no evidence was led by the appellant before the Tribunal. Further contention that the amount awarded is on the higher side is also not tenable. It has come on record that the claimant Sukhdev Singh received grievous injuries in the accident, in question. He remained admitted in PGI, Chandigarh for few days. He had suffered fracture of right shaft femur. Surgical operation was conducted upon him on 27.3.2004. He continued to get treatment even thereafter from PGI, Chandigarh. Disability has been assessed at 10%. In view of this, we feel that the amount awarded, is just and reasonable. No case is made out for interference.