SANDEEP KUMAR Vs. NAAZEEM AND OTHERS

JUDGEMENT

(1.) This is the claimant's appeal seeking enhancement in the award dated 6.12.2011 passed by the Motor Accident Claims Tribunal, Panipat.

(2.) Sandeep Kumar was 19 years old and a student of B.A. IInd year. He met with an accident which left him disabled. The Tribunal took the medical expenses at Rs. 1,34,160/- (actual) and allowed Rs. 75,000.00 for the disability as at that point it was stated to be temporary. A sum of Rs. 1,00,000.00 was allowed for pain and suffering, Rs. 20,000.00 was allowed for special diet, attendant charges and transportation. An award of Rs. 3,29,160.00 was passed.

(3.) An application was moved here to place the disability certificates Annexure A-2 and A-3 on record as the appellant had claimed that the disability was later declared as permanent. The Coordinate Bench permitted the appellant to produce the documents and also permitted them to summon witnesses. Their statements were to be recorded by Registrar (Rules).