NISHANT ALIAS NISHU Vs. RAJBIR SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 06.08.2001 passed by learned Motor Accidents Claims Tribunal, Rohtak, (hereinafter called the 'Tribunal') vide which the appellantclaimant Nishant alias Nishu has been awarded the compensation to the tune of Rs.1,25,000/- as compensation on account of the injuries suffered by him in the motor vehicular accident which took place on 01.03.1999.

(2.) Learned counsel for the claimant contended that the claimant has suffered 30% permanent disability as a result of injuries suffered by him in this accident. No just compensation has been awarded under the other heads like pain and suffering and enjoyment of life and amenities, adverse effect of the injuries on the marriage prospects and the job prospects, loss of studies, special diet and attendant charges. Thus, he contended that the compensation awarded by the claimant is inadequate.

(3.) On the other hand Mr. R.C. Gupta, Advocate learned counsel for the respondent-Insurance Company contended that Rs.1,25,000/- has been awarded as compensation to the claimant on account of the injuries suffered by him, which is just and appropriate keeping in view the nature of the injuries suffered by him.