SNEH PRASHAR,J. - (1.) By way of this appeal, appellant-claimant Virender Sahney seeks enhancement of compensation awarded by Motor Accident Claims Tribunal, Jagadhri (for short, "the Tribunal") vide award dated 09.01.2014 passed in MACT Case No.101 of 2010/2013 filed by him on account of injuries sustained in a vehicular accident that took place on 29.08.2010.
(2.) The submissions made by Mr. Inderjeet Singh, learned counsel for the appellant and Mrs. Vandana Malhotra, learned counsel for respondent No.3 have been heard and record perused.
(3.) Learned counsel for the appellant argued that the appellant had suffered crushed injury of left leg with multiple ribs fracture, osteomyelits of fibula with non-healing ulcer on left leg. He remained hospitalized w.e.f. 29.08.2010 to 18.11.2010; skin grafting on his left leg was done; he suffered 15% permanent disability and spent around Rs. 1,50,000/- on his treatment, medicine, transportation, attendant and special diet etc., but the amount awarded by learned Tribunal on those counts is extremely less. The appellant also suffered loss of income during the period he remained hospitalized and when he was on follow up treatment but learned Tribunal has not adequately compensated him for that loss.;