VIDHANAND Vs. ROHTASH AND ANOTHER

JUDGEMENT

(1.) The claimant has filed the present appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Narnaul (in short 'the Tribunal') vide order dated 20.12.2012.

(2.) In the claim petition filed under Section 166 of the Motor Vehicle Act, 1988 on account of injury suffered by the appellant-claimant in the Motor Vehicular Accident, which took place on 12.05.2010, the Tribunal has awarded total compensation of Rs. 1,37,797/- under various heads as under: <FRM>JUDGEMENT_251_LAWS(P&H)2_2018_1.html</FRM>

(3.) Learned counsel for the appellant has argued that taking into consideration the injury so caused to the appellant, adequate compensation has been awarded. The claimant is an agriculturist and on account of injury suffered by him, he could cultivate his land for a sufficient period. She has referred to jamabandies to substantiate that the claimant and his wife are the owners of agricultural/cultivable land and therefore, the appellant is an agriculturist.