UTTAM CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant against the award dtd. 14/7/2015 passed by the Presiding Officer, Motor Accidents Claims Tribunal (2nd Additional District Judge), Jammu (for short the Tribunal), on the ground that the learned Tribunal has not granted sufficient compensation to the appellant as the appellant had incurred more than 15.00 lacs on his treatment and further that a meagre compensation has been awarded to the appellant under the head of "pain and suffering" where in fact his marriage prospects have been shattered. The appellant has also placed on record the medical bills for an amount of Rs.11,793.35 to demonstrate that the appellant has been still under treatment and medication.

(2.) Mr. L. K. Sharma, learned senior counsel appearing for the appellant vehemently argued that the insufficient compensation has been awarded to the appellant under the head "pain and suffering" and further that no compensation has been awarded to the appellant on account of loss of marriage prospects and even future medical expenses for an amount of Rs.1,80,000.00 including the expenses of attendant and transport are very meagre.

(3.) Mr. Suneel Malhotra, learned CGSC representing respondent No. 1 vehemently argued that the appellant is a Government teacher and no financial loss has occasioned to the appellant as such, there is no impropriety in the award as sufficient compensation has been awarded to the appellant.