- (1.) C M No.5834-CII of 2005 There is delay of 8 days in filing the present appeal. The appellant has filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed. The present appeal has been preferred against the award dated 23.11.2004 passed by learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter called the 'Tribunal'), vide which the claim petition filed by the appellant for grant of compensation on account of the injuries suffered by him in the motor vehicular accident, which took place on 22.10.2001, has been allowed and he has been awarded the compensation to the tune of Rs.21,000/- along with interest @ 6% per annum from the date of filing the claim petition till realization. Respondent No.3 Anil Kumar (who was respondent No.4 in the claim petition) was held liable for payment of the awarded amount.
(2.) Learned counsel for the appellant contended that the amount of compensation awarded by the learned Tribunal is inadequate. The claimant has been awarded only Rs.5000/- on account of the pain and sufferings and conveyance charges. He has suffered the serious injury in this accident and was even operated upon. He is a vegetable vendor and due to the accident he had to remain confined to the bed. No attendant charges have been awarded in the claim petition.
(3.) I have duly considered the aforesaid contentions.;