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 Accidents Claims Tribunal, Panipat (for short 'the Tribunal'), vide award dated 16.3.2012, on account of the injuries suffered by him in a motor vehicular accident.
(2.) LEARNED counsel for the appellant contends that due to the injuries, the appellant remained hospitalised from 13.10.2009 to 29.10.2009. He was operated upon twice. He suffered disability to the extent of 7%. No amount has been awarded towards loss of income. The amount awarded towards pain and suffering and other heads is also inadequate. He prays for the enhancement of the compensation. 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. Therefore, the present appeal deserves to be dismissed.
(3.) I have heard the learned counsel for the parties and perused the record carefully.;