KAMLESH Vs. PAL SINGH

JUDGEMENT

(1.) ONE Smt. Kamlesh wife of Rajbir Singh, resident of Village Ahirka, Tehsil and District Jind, has sustained serious injuries in the road accident on 23. 3. 1996. Thereafter, a claim petition under Section 166 of the Motor Vehicles Act, 1988, was preferred by the claimant seeking compensation to the tune of Rs. 10,00,000/ -. The Motor Accident Claims Tribunal, Jind (hereinafter called the Tribunal') vide its award dated 31. 1. 1998 had awarded a sum of Rs. 22,000.00 as compensation to the claimant-appellant alongwith interest at the rate of 12% per annum from the date of filing of the claim petition till its realisation, on account of injuries, pain and sufferings and loss of child due to abortion of the claimant. The liability to pay the amount of compensation was fastened on all the respondents jointly as well as severally.

(2.) FEELING aggrieved with the award, the claimant-appellant, has filed the present appeal seeking enhancement of compensation.

(3.) ON notice of motion having been issued, learned counsel for the respondents has put in appearance and contended that the claimant has been suitably compensated and there is no scope for enhancement of compensation.