- (1.) THIS appeal has been filed by the injured claimant, whose claim was partly allowed and compensation of Rs.85,500/ - was allowed by the Motor Accident Claims Tribunal, Jind vide award dated 01.06.2012. The claimant was also allowed interest @ 7.5% per annum on the amount.
(2.) THE accident has not been disputed. Vishal Singla was proceeding to his office in Sector 9, Rohini, Delhi on a motorcycle bearing registration No.HR -31E -2955. He met with an accident which was caused by respondent No.1 on 07.06.2010. He had claimed that he was working as a Management Trainee -cum -Audit Assistant in M/s R.R. Singla and Company, Chartered Accountants, Rohini, Delhi and his monthly income was Rs.20,000/ -. The claimant had suffered disability to the extent of 5% in relation of stiffness in his left knee (o/c upper end left tibia). The claimant had pleaded that he was unmarried and his marriage prospect would be affected and he had got a job offer from Southwest Hotel, London, United Kingdom and a high salary but he could not join on account of accident.
(3.) THE Tribunal after considering the material produced before awarded the following compensation: JUDGEMENT_362_LAWS(P&H)2_2014.htm The argument put -forth on behalf of the appellant is that though the actual expenses of Rs.43,000/ - had been allowed to him but the Tribunal failed to consider the qualifications and the fact that there would be future loss of income and his entire career had been spoiled and damages for mental and physical shock should also have been allowed. It was urged that the claimant was entitled to transportation charges as he was resident of Jind and treatment was taken at Chawla Nursing Home, Hisar. It was also urged that the claimant was entitled for more compensation towards pain and suffering and attendant charges. It was urged that the claimant had placed a copy of his appointment letter and it should have been considered and there was loss of income as well. Reliance was placed upon Rekha Jain vs. National Insurance Co. Ltd., 2013 3 RCR(Civ) 996.;