MUKESH ANAND Vs. GOPAL SINGH & ANR

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 ('the Act') has been filed by the claimant seeking enhancement of compensation awarded by the Claims Tribunal ('the Tribunal').

(2.) The facts in brief are that the claimant suffered injuries on account of rash and negligent driving by Mohabbat Singh of vehicle RJC-4934. The owner of the vehicle did not file any reply to the application and the respondent-Insurance Company filed a reply and denied all the averments.

(3.) The Tribunal came to the conclusion that the accident occurred on account of rash and negligent driving of driver Mohabbat Singh. While dealing with the issue relating to award of compensation, the Tribunal awarded Rs.3,500/- towards2 medical bills, Rs.5,000/- towards medical expenses, Rs.3,000/- towards Nutritious Diet, Rs.4,000/- towards two months' salary, Rs.15,000/- towards mental and physical pain i.e. in total awarded a sum of Rs.27,000/- as compensation. The Tribunal specifically denied any compensation for loss of future income.