- (1.) THIS is the claimant's appeal seeking enhancement of compensation for the injuries which occurred in the accident which took place on 04.04.1999. The claim was partly allowed by the Motor Accident Claims Tribunal, Patiala, vide award dated 01.03.2001.
(2.) ON 04.04.1999 at about 2:00 P.M., Parminder Singh @ Sonu along with his friend Paramjit were returning home on a scooter bearing registration No.HR -05 -9580. Meanwhile a bus bearing registration No.PB -11B -9297 belonging to the Pepsu Road Transport Corporation, Patiala, came from the opposite side and hit the scooter. The appellant fell down and sustained injuries. The appellant had pleaded that he was earning Rs.6,000/ - per month and additionally a sum of Rs.1,500/ - per month from other vocations and a sum of Rs.37,000/ - had been spent on his treatment. The Tribunal referred to R.D. Hattangadi Vs. Pest Control (India) Pvt. Ltd., 1995 ACJ 366 and by adding up the bills of purchase of the medicines and treatment, awarded the following compensation: - JUDGEMENT_316_LAWS(P&H)2_2014.htm
(3.) A total compensation of Rs.1,30,000/ - was allowed with interest @ 10% per annum from the date of filing of the petition till realization. The counsel for the appellant contends that there was fracture of the right femur and shortening of the leg and the multiplier method should have been applied for arriving at a just compensation and the Tribunal had not granted any compensation for loss of income and the record would reveal that he had been visiting the hospitals for almost a year. It was urged that the claimant was also entitled to attendant charges and enhanced amount on account of pain and suffering besides compensation for loss of amenities of life.;