OM PARKASH Vs. BALDEV SINGH AND ANOTHER

JUDGEMENT

(1.) These are two appeals arising out of the award dated 03.11.2015, passed by the Motor Accident Claims Tribunal, Ambala. One appeal is by the claimant Om Parkash seeking enhancement while the second appeal is by the owner-driver seeking his exoneration.

(2.) Om Parkash met with an accident on 23.05.2014. He used to drive a pick-up vehicle. He suffered injuries on the left lower limb and on the right ankle. He remained admitted in the hospital for 4 days and had spent Rs. 33,000/- on his treatment. He suffered disability to the extent of 10%. He had pleaded that he was earning Rs. 10,000/- per month and was a regular driver with a brick kiln at Panchkula. He was returning from duty and was on his cycle when he met with the accident.

(3.) The Tribunal found that the bills produced on the record were to the tune of Rs. 33,394/- and recorded the fact that the admission in the hospital was for 4 days. It rejected the plea that the disability had left with him in a condition that he was unable to resume his work as that of a driver and awarded the following compensation:- <FRM>JUDGEMENT_142_LAWS(P&H)7_2017_1.html</FRM>