SAIED AALAM Vs. HARJEET SINGH AND ORS.

JUDGEMENT

(1.) This civil misc. appeal has been preferred by the appellant against the judgment dated 16.9.2015 passed by Judge, Motor Accident Claims Tribunal, Chittorgarh (hereinafter referred to as 'the Tribunal') in MAC Case No. 220/2001 whereby the tribunal while deciding the issue No. 1 partly accepted the application filed by the appellant under Sec. 166 of the Motor Vehicles Act and has directed the respondents No. 1 to 3 to pay a compensation of Rs. 2,00,000/ -jointly and severely within a period of two months.

(2.) Learned counsel for the appellant has submitted that the tribunal has not taken into consideration the certificate issued by the Doctor wherein it is clearly mentioned that Rs. 8,00,000/ - will be spent on further treatment of the appellant in respect of the injuries sustained by him during the accident. Learned counsel for the appellant has, therefore, argued that the amount of compensation awarded by the tribunal vide order dated 16.9.2015 shall be enhanced to the tune of Rs. 8,00,000/ -.

(3.) Heard learned counsel for the appellant and perused the impugned judgment.