MOHAMMAD BASHIR Vs. HARKIRAT SINGH AND OTHERS

JUDGEMENT

(1.) Injured-claimant Mohd. Bashir has filed present appeal seeking enhancement of the compensation.

(2.) In a claim petition filed by the appellant-claimant under Section 166 of the Motor Vehicles Act, 1988 (for short, the Act), learned Motor Accidents Claims Tribunal, Sangrur (for short, the Tribunal) has awarded a sum of Rs.3,29,255/- as total compensation along with interest @ 6% per annum from the date of filing of claim petition till realization of the awarded amount.

(3.) Learned counsel for the appellant has argued that the claimant has examined CW10 Dr. Gurdeep Singh, Medical Officer, CHH, Ahmedgarh, who has proved on record disability certificate Ex.CW10/B of the claimant. As per the said medical disability certificate, the injured-claimant has 30% temporary disability which was likely to improve.