Sunil Gaur, J. - (1.) Impugned Award of 1st June, 2012 grants compensation of Rs. 6,69,000/- with interest @ 9% per annum to appellant-Sachin @ Pankaj, aged 20 years, on account of grievous injury suffered by him in a vehicular accident, which took place on in the midnight of 18th/19th October, 2010. The facts as noticed in the impugned Award are as under:- "The facts of the case are that on 18/19.10.10 at about 12.00 AM, Sachin @ Pankaj alongwith his cousin Gaurav was going on a motorcycle. When they reached Kuda Khatta Chopal at IGNOU Road, all of a sudden a Mahindra Champion Tempo bearing no. DL-1LH-6389 came at a high speed being driven by respondent no.1 in rash and negligent manner and hit their motorcycle. Sachin fell down and sustained injuries. He was removed to JPH Trauma Centre, AIIMS where his MLC was prepared. He was later admitted in Sir Ganga Ram Hospital. A case was registered at the police station Neb Sarai on the statement of Gaurav vide FIR no.287/10. Driving licence of respondent no.1 was seized. Respondent no. 2 was the owner of the vehicle and it was insured with respondent no.3."
(2.) To render the impugned Award, learned Motor Accident Claims Tribunal (hereinafter referred to as the "Tribunal") has relied upon evidence of injured and as per the Disability Certificate (Mark-"X"), permanent disability is 12% in relation to right lower limb. On the strength of evidence recorded, impugned Award has been rendered. The breakup of compensation awarded by Tribunal is as under:- JUDGEMENT_268_LAWS(DLH)7_2018_1.html JUDGEMENT_268_LAWS(DLH)7_2018_1.html
(3.) Learned counsel for appellant-Injured assails impugned Award on the ground that quantum of compensation granted is on the lower side and it needs to be suitably enhanced. Learned counsel for appellant-Injured submits that the compensation has been awarded by the Tribunal on account of disability suffered by appellant-Injured while taking into consideration the period of three years only, whereas the disability suffered by appellant-Injured is for lifetime. It is also submitted by learned counsel for appellant-Injured that the compensation granted under the head of "pain and suffering" and other heads is inadequate and deserves to be substantially enhanced.;