CHANDER SINGH Vs. RAJESH KUMAR AND ANR.

JUDGEMENT

(1.) The present appeal has been filed by the claimant- appellant, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Ambala (for short 'the Tribunal'), vide award dated 19.4.1996, on account of the injuries suffered by him in a motor vehicular accident.

(2.) It has been averred in the grounds of appeal that the appellant suffered multiple injuries. He suffered 38% permanent disability. He was operated twice and rod was inserted in his left leg. He remained admitted in various hospitals for about 11/2 month. He repeatedly visited the hospital for post operative care. He was a young man of 27 years of age at the time of his accident. Therefore, the amount awarded towards pain and suffering, loss of income, loss of enjoyment and amenities of life is inadequate.

(3.) On the other hand, the learned counsel for the respondent- Insurance Company submits that the compensation awarded by the learned Tribunal is just and adequate. Therefore, the present appeal deserves to be dismissed.