OMBIR Vs. CHANDER PARKASH AND OTHERS

JUDGEMENT

(1.) The appellant was injured in a motor vehicle accident which took place on 9.10.1997 and was awarded compensation to the tune of Rs.1,53,600/- with interest at the rate of 12% per annum if the amount was deposited within two months and with interest at the rate of 18% per annum in case of default.

(2.) Learned counsel for the appellant argued that the compensation awarded was not adequate because the appellant was disabled permanently to the extent of 50% and only an amount of Rs.50,000/- was granted on that count. The amount awarded for loss of income was also inadequate.

(3.) Learned counsel for respondent No.2, however, per contra argued that the breakup of the amount of compensation was detailed by the Tribunal in para 44 of the award, which showed that the appellant was adequately compensated under all heads. The accident took place way back in 1997 and, therefore, no part of the amount under any head could be said to be on the lower side.