- (1.) The present appeal has been preferred against the award dated 09.05.2015 passed by the learned Motor Accidental Claims Tribunal (for short 'Tribunal), Roopnagar, vide which in the claim petition filed by the appellant under Section 166 of the Motor Vehicle Act, for grant of compensation on account of the injuries suffered by him in the motor vehicular accident occurred on 28.08.2012, a sum of Rs. 43,450/- has been awarded as compensation. The claimant has come up in appeal for enhancement of the compensation.
(2.) Learned counsel for the appellant contended that the learned Tribunal has awarded only a sum of Rs. 5000/- towards loss of income. He contended that the claimant was doing the business of dairy and was also running a karnaya store and was earning Rs.15000/- per month. Due to the accident, he remained admitted in the hospital for ten days and has become permanently disabled. He further contended that the learned Tribunal has also not awarded any compensation on account of attendants charges. He further contended that claimant was an old man. The compensation awarded on account of pain and suffering is also inadequate.
(3.) On the other hand, learned counsel for the respondent n.3- Insurance Company contended that the just and appropriate compensation has been awarded by the learned Tribunal. The claimant has suffered only simply injuries.;