MAHAVEER Vs. BHAGWAN SINGH & 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 1st June, 2011, rendered by the Motor Accident Claims Tribunal, Bundi, whereby the learned Tribunal decreed an amount of Rs. 57,000/- 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 three simple injuries sustained by the injured appellant awarded Rs. 3,000/-; Rs. 32,000/- for 7% permanent disability sustained by the appellant, Rs. 18,364/- for medical bills submitted by him, Rs. 2,500/- for the period he remained admitted in the Hospital and for nutritive diet, physical pain and trauma, the Tribunal rationally computed the quantum of compensation to be Rs. 57,000/-. 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.