Jitendra Chauhan, J. - (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, Rewari (for short 'the Tribunal'), on account of the injuries received by him, in a motor vehicular accident, which took place on 03.12.1992.
(2.) Learned counsel for the appellant contends that the appellant suffered fracture of right hip. He remained hospitalized in Ram Manohar Lohia Hospital, Delhi for two days and thereafter, he was admitted in All India Institute of Medical Sciences (for short 'AIIMS') for twelve days. Nothing has been awarded on account of pain & suffering and attendant whereas, only Rs. 5,000/- has been granted towards transportation and special diet which 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.;