- (1.) C M-20893-CII-2013 There is delay of 118 days in filing the present appeal. The appellants have 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 04.01.2013 passed by the learned Motor Accidents Claims Tribunal, S.A.S. Nagar (Mohali) (hereinafter called the Tribunal), vide which a sum of Rs.83,000/- has been awarded on account of the injuries suffered by the appellant-claimant in the motor vehicular accident which took place on 12.07.2007.
(2.) The present appeal has been preferred by the appellantclaimant for enhancement of the amount of compensation.
(3.) Learned counsel for the appellant contended that the learned Tribunal has awarded very less amount towards loss of income, pain and suffering and other heads. The claimant has suffered fracture both bone right leg. The discharge and follow up card shows that he was advised to walk with the help of walker. It shows that claimant has suffered the serious injury in the accident. He suffered fracture of both bones and had even to take the help of walker to walk. Learned counsel for the appellant contended that even still the appellant is not able to walk properly. The learned Tribunal has awarded only Rs.40,000/- towards transportation, nourishing food, pain & suffering and future treatment.;