MUSHTAQ AHMAD Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) While travelling in a bus bearing registration No. JK 02-B 3875 along with his brother and sister, Mushtaq Ahmad appellant had suffered injuries when a bomb had exploded in the bus. Because of the injuries received in the blast, he suffered loss of hearing which Dr. Mohinder Paul, his witness, had assessed as 84 per cent disability. His Claim Petition No. 490/Claim was allowed by Motor Accidents Claims Tribunal, Jammu vide its award of 29.1.2005, awarding him compensation amounting to Rs. 95,000, i.e., Rs. 80,000 towards loss of amenities of life, Rs. 10,000 for pain and suffering and Rs. 5,000 towards the expenditure he had incurred on his treatment.

(2.) Dissatisfied with the quantum of compensation assessed by the Tribunal for the injuries he had received and the disability which he had suffered, the appellant has appealed to this court.

(3.) I have considered the submissions made at the Bar by learned counsel for the parties.