RAJESH Vs. BHANWAR LAL AND ORS.

JUDGEMENT

(1.) The present appeal has been preferred by the injured-appellant (for short 'the appellant'), against award dtd. 19/12/2013 passed by the learned Motor Accident Claims Tribunal, Narnaual (for short, 'the Tribunal') whereby claimant was awarded compensation of Rs.3,87,950.00.

(2.) The facts in brief are that on 20/10/2011, the claimant- appellant was going to Delhi from his house in village Banihari for selling mustard on his tractor trala bearing registration No. HR-35-F-8050 FarmTrack. When he reached at IFFCO Chowk flyover, then a truck bearing No. RJ-06-GB-2626, being driven by respondent No. 1 rashly and negligently came from back side and hit his tractor trala, as a result of which the tractor of the claimant fell down and the claimant sustained injuries on his person. F.I.R No. 136 dtd. 28/4/2011 under Ss. 279/338/427 IPC was registered in P.S Sector 15/17, Gurgaon.

(3.) While assessing the compensation, the Tribunal awarded Rs.15,000.00 towards pain and sufferings, Rs.8000.00 towards special died and attendant charges, Rs.17,950.00 on account of transportation, Rs.2,87,778.00 towards cost of treatment and medical bills, Rs.50,000.00 towards enjoyment of life, Rs.10,000.00 towards loss of income. The appellant was awarded total compensation of Rs.3,87,950.00.