PRITPAL MITTAL Vs. BAKHSHISH SINGH AND OTHERS

JUDGEMENT

(1.) This is the claimant's appeal seeking enhancement in the award dated 08.09.1986, passed by the Motor Accident Claims Tribunal, Sangrur.

(2.) The claimant met with an accident on 11.01.1986. He was shifted to a hospital where first aid was given. He was again admitted and remained in the hospital till 13.02.1986. The plaintiff had claimed that he was doing agricultural work and business and his monthly income was Rs. 6,000.00. It was claimed that he had spent Rs. 23,500.00 on his treatment. The Tribunal noted that there were fractures and there was stiffness of the right knee joint and shortening of the right lower limb and developed a deformity and the disability was permanent. It also noted that the doctors had assessed the disability at 50%. It allowed Rs. 25,000.00 for the expenses made on the treatment. A sum of Rs. 30,000.00 was allowed on account of loss of amenities, raising the total to Rs. 55,000.00. A claim of Rs. 35,926/- was allowed for the damage to the car.

(3.) The counsel for the appellant had stated that they were not disputing nor claiming any enhancement for the damages to the car and attention was drawn to the statement made on 17.12.2015. In view of that statement, the service of respondents no.1 and 2 was dispensed with.