J.R. Midha, J. - (1.) THE respondent has been produced before this Court by Gurvinder Singh, ASI, P.S. Welcome Colony.
(2.) THE respondent is aged 14 years and is accompanied by his father. The respondent was aged about 7 years at the time of accident on 15th August, 2003. He was a student of 3rd standard at the time of accident. The respondent was crossing the road when he was hit by bus No. UP -14 -G -9607, resulting in fracture of bone above knee and injuries on his abdomen and tongue. The left leg was put under plaster and stitches were given on the stomach and tongue. 17 stitches were given on the stomach. The respondent remained admitted in the hospital for 25 days and his treatment continued for 6 -7 months. The Claims Tribunal has awarded Rs. 4,000/ - towards medical expenses, Rs. 2,000 towards conveyance, Rs. 2,000/ -towards special diet, Rs. 5,000/ - towards loss of education and Rs. 30,000/ -towards metal pain and agony. The total compensation awarded is Rs. 43,000/ -.
(3.) THE injuries of the respondent have been seen in the Court today. Considering the injuries suffered by the respondent, the amount awarded by the Claims Tribunal is inadequate. The Claims Tribunal has also not awarded any compensation for loss of amenities of life and disfiguration.;