NAVEEN @ KALU Vs. RASID KHA & ORS

JUDGEMENT

(1.) The claimant appellant has filed this appeal for the enhancement of quantum of compensation.

(2.) Heard learned counsel for the appellant and perused the impugned award dated 23rd January, 2009, rendered by the Motor Accident Claims Tribunal, Alwar, whereby the learned Tribunal decreed an amount of Rs.17,454/- in favour of the claimant-appellant and against the non claimants-respondents.

(3.) Having heard the learned counsel for the appellant and carefully perused the impugned award, it is noticed that the learned Tribunal after taking into consideration all the injuries sustained by the injured appellant awarded Rs. 3,000/- for three simple injuries; Rs. 10,000/- for two grievous injuries, Rs. 2,654/- for the medical bills submitted by him, Rs. 1,800/- for the period he remained hospitalized and thus, the Tribunal rationally computed the quantum of compensation to be Rs. 17,454/-. The impugned award is well merited based on cogent finding, with which I fully concur and I do not find any ground to make any interference in the impugned award.