Jitendra Chauhan, J. - (1.) The present appeal has been filed by the claimants/appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Kapurthala (for short 'the Tribunal'), vide award dated 24.08.1999, on account of the injuries suffered by Hari Om Gupta in a motor vehicular accident.
(2.) Learned counsel for the appellants submits that the learned Tribunal has denied compensation on account of pain and suffering, transportation, special diet and attendant expenses.
(3.) On the other hand, the learned counsel for the respondent- Insurance Company contends that just and reasonable compensation has been awarded to the appellants.;