SNEH PRASHAR,J. - (1.) By way of this appeal, appellant Rajeshwar Kumar Verma seeks enhancement of compensation awarded by learned Motor Accident Claims Tribunal, Panipat (for short, "the Tribunal") vide award dated 08.02.2003 passed in MACT Case No.92 of 2001, filed by him on account of injuries sustained in a vehicular accident on 19.07.1998.
(2.) The submissions made by Ms. Monika Arora, learned counsel for the appellant, Mr. Neeraj Khanna, learned counsel for respondent No.3- insurance company and Mr. Ashwani Gaur, learned counsel for respondents No.4 to 6 have been heard and record perused.
(3.) It was argued on behalf of the appellant that he suffered multiple injuries on the body including fracture of his both arms, ribs and jaw for which he was operated upon several times and about 20/25 units of blood was given to him. His entire jaw was broken and as he was not in a position to take solid diet for about three months, he was advised high protein liquid diet. He spent Rs. 5,00,000/- lacs on his treatment. The learned Tribunal has not allowed the total expenses incurred on the treatment and the amount awarded for special diet, pain and suffering, transportation and attendant charges is on the lower side. Learned counsel further contended that due to the injuries suffered by the appellant, he remained confined to bed for a period of one year. He was earning L 5000/- per month, but learned Tribunal has not adequately compensated him on this count.;