RAMAKANT @ LAL BACHAN Vs. DAULAT RAM & ORS

JUDGEMENT

(1.) Injured-Claimant has filed the present appeal seeking modification of the award dated 27.05.2015 passed by the learned Motor Accident Claims Tribunal, SAS Nagar, Mohali.

(2.) As per the claim petition filed under Section 166 of the Motor Vehicles Act, the claimant suffered an injury in a motor vehicular accident, which took place on 110.2013. At the time of accident, the claimant was moving on the road, holding his rehri in his hand. When he reached in front of bus stop of Village Chhat, the offending vehicle came from the opposite direction and struck against his rehri. As a result thereof, the claimant fell on the road and received multiple injuries. He was taken to Government Medical College and Hospital, Sector 32, Chandigarh, where he was operated upon for injuries/fractures on his left arm and left foot. As per the claimant, he remained admitted in hospital from 14.10.2013 to 23.10.2013. The Tribunal has awarded a compensation of Rs.25,000/- which included medical bills, whereas Rs.10,000/- were granted on account of pain and suffering. The appellant has now sought enhancement of compensation.

(3.) Leaned counsel for the appellant has argued that the claimant had to undergo surgery at two different stages i.e. on left arm and the other on left foot. He is a labourer, a rehri puller and on account of injury so suffered in the accident he remained without work and was confined to hospital and could not perform his work. The appellant had to take special diet and had to arrange for transportation as well. Therefore, the award needs to be modified. Learned counsel has further argued that since no amount under the head of special diet, transportation and attendant charges etc. has been granted, claimant is entitled for the same.