AVTAR SINGH Vs. GURDEEP SINGH AND ANR

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation. Avtar Singh, the claimant suffered injuries in a road side accident that took place on 25.02.2010. He had filed a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs.20,00,000/-.

(2.) Learned Motor Accidents Claims Tribunal, Patiala(for short 'the Tribunal') vide award dated 25.02.2011 had allowed the claim petition awarding a sum of Rs.1,96,380/- as compensation to the claimants with interest @ 9% per annum.

(3.) The claimant suffered injuries in the accident and he was taken to Aggarsain Hospital, Patiala by Maan Singh. He had been operated upon and remained hospitalized for about six days. He had to spend a lot in the treatment. He remained bedridden on account of the injuries he suffered, for about six months.