NAVEEN KUMAR Vs. MAHENDER PAL & ANOTHER

JUDGEMENT

(1.) Naveen Kumar, the injured victim is in appeal seeking enhancement of compensation in respect of injuries suffered by him in a motor vehicle accident dated 15.1.2011 due to rash and negligent driving of Canter Truck bearing registration no. HR-38K-7051.

(2.) The Motor Accident Claims Tribunal, Sirsa vide award dated 18.9.2012 has held the claimant/appellant entitled to a compensation amount of Rs.4,89,000/-. The compensation amount has been computed by the Tribunal as follows:-

(3.) Counsel for the appellant has contended that the compensation amount awarded by the Tribunal is grossly inadequate against the backdrop of injuries suffered as also the disability element which had been duly proved on record. It is urged that the compensation awarded under the heads noticed herein above would need to be substantially enhanced besides the appellant being entitled to be awarded compensation under additional heads.