KARODI MAL Vs. RAJENDER SINGH AND ORS

JUDGEMENT

(1.) This is claimant's appeal for enhancement of compensation awarded to him in a sum of Rs. 2,34,060/- by learned Motor Accidents Claims Tribunal, Rewari ( for short 'the Tribunal') vide award dated 06.10.2009 for the injuries he suffered in the accident that took place on 01.05.2008. The claimant had brought a claim petition under section 166 of the Motor Vehicles Act, 1988(for short 'the Act') seeking compensation in a sum of Rs. 5,00,000/-.

(2.) Kirodi Mal, the claimant had been a student of B.A. Part III. He was doing tuition work and agricultural work in part time and was earning Rs.5000/- per month. He suffered multiple injuries on various parts of his body which included fractures. He was taken to General Hospital Rewari wherefrom he was referred to Safdarjang Hospital, New Delhi. However, he was taken to Birendra Hospital, Rewari where he was operated upon. He was found to have suffered fractures in both hands, both knees and required immediate surgical intervention. So surgery was performed on him at Birendra Hospital, Rewari. The claimant has suffered permanent disability on account of the said injuries. He had spent a sum of Rs.1,00,000/- in his treatment. A sum of Rs.3000/- was spent on the repair of the motorcycle which was involved in the accident.

(3.) The respondents have denied the averments made by the claimant. He is claimed to have filed the petition just to extract money. The injuries, treatment and expenses on the same of Kirodi Mal have been denied. The claimant is denied to deserve a sum of Rs. 5,00,000/- as compensation. The claim petition is prayed to be dismissed.