AMIT SONI Vs. RANDHIR SINGH

JUDGEMENT

(1.) The claimant has filed this appeal challenging the award dated 01.09.2010 passed by the Motor Accident Claims Tribunal, Ludhiana (for short, 'the Tribunal'). The prayer is for enhancement of compensation awarded for the injuries suffered by him in a motor vehicular accident.

(2.) The legal aspect with regard to awarding compensation in case of non-fatal injuries has been dealt with by the Hon'ble Apex Court in G. Ravindranath @ R. Chowdary v. E. Srinivas and another, 2013(3) R.C.R.(Civil) 934 : 2013 (12)SCC 455.

(3.) In view of pronouncement, in an injury case, the pecuniary and non-pecuniary damages are to be compensated.