GURCHARAN SINGH Vs. HARI PARSAD YADAV AND OTHERS

JUDGEMENT

(1.) The injured victim is in appeal seeking enhancement of compensation awarded by Motor Accidents Claims Tribunal, Kurukshetra (in short 'the Tribunal') on account of injuries sustained by him in a motor vehicular accident that took place on 23.11.1999.

(2.) The Tribunal has awarded compensation of Rs.1,00,000/- detailed herein:- <FRM>JUDGEMENT_360_LAWS(P&H)2_2018_1.html</FRM>

(3.) Counsel for the appellant would argue that the injured is an agriculturist and permanent disability is bound to create hindrance in his agricultural activities and drive tractor, therefore, compensation qua permanent disability is liable to be assessed by applying multiplier method. In addition, it is argued that compensation awarded under other heads needs enhancement.