Rakesh Kumar Garg, J. - (1.) THIS is claimant's appeal challenging the impugned Award and seeking enhancement of compensation on the ground of inadequacy of compensation.
(2.) THE appellant suffered injuries on 21.06.2010 in a motor vehicular accident caused due to rash and negligent driving by respondent No. 1 of the offending vehicle owned by respondent No. 2 and insured with respondent No. 3. Appellant claimed compensation to the tune of Rs. 35 lakhs pleading that he suffered grievous injuries on the various parts of his body and has spent more than Rs. 2 lakhs on his treatment in Fortis Hospital, Mohali, where he was taken after the accident. According to the appellant, he remained as an indoor patient for a long period and his whole business of agriculture, dairy farming and gym was badly effected.
(3.) THE Tribunal allowed the claim petition holding that the appellant was entitled to compensation of Rs. 2,30,000/ - along with interest @ 7.5% per annum on the said amount from the date of institution till the realization of this amount payable by the respondents jointly and severally.;