- (1.) HEARD learned counsel for the parties.
(2.) THIS appeal has been filed for enhancement of the amount of compensation inter alia on the ground that the compensation awarded by the judgment and order dated 29.03.2006 passed by Motor Accident Tribunal, Lucknow in Claim Petition No.533 of 2002 is a very meager amount and unreasonable.
(3.) ACCORDING to appellant's counsel, in respect of an accident occurred on 10.03.2001 in which appellant suffered grievous injuries due to rash and negligent driving of Maruti ZenCar bearing registration No.U.P.32/AC -3031 driven by respondent no.2 -Pankaj Verma. It was brought to the notice of Tribunal that the vehicle was not insured and as such the owner of the car and driver were arrayed as respondents. It has been contended by the learned counsel for the appellant that in the accident, he received grievous injuries on his person which were of permanent in nature. For treatment of his injuries, he was treated at Balrampur Hospital, Lucknow and at Delhi. The disablement certificate issued by the Chief Medical Officer, Lucknow but the learned Tribunal wrongly held that the disability of 42% was temporary in nature and the would have been cured by the efflux of time. The Tribunal has wrongly assessed the amount in other heads. Therefore, the appellant is entitled for enhanced compensation.;