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Judgment
J.R. Midha, J.
CM No. 12885/2009 (Exemption)
Allowed, subject to just exceptions.
The application stands disposed of.
CM No. 12884/2009 and CM No. 12886/2009
For the reasons stated in the applications, the delay in filing and re-filing of the appeal is condoned.
Both CMs stand disposed of.
MAC No. 442/2009
Issue notice to respondent No. 3 only.
Ms. Geetanjali Chauhan, Advocate accepts notice on behalf of respondent No. 3.
The case is finally heard at the admission stage.
The appellant has challenged the award of learned Tribunal whereby compensation of Rs. 5,600/- has been awarded to the appellant. The appellant seeks enhancement of the award amount.
The accident dated 24th February, 2001 resulted in simple injuries to the appellant. The appellant was not admitted in the hospital. The appellant could not produce any bill of the expenditure incurred. The appellant also received Rs. 5,000/- from the driver on account of compromise of the criminal offence before the learned Metropolitan Magistrate.
Considering the nature of injuries suffered by the appellant, learned Tribunal awarded Rs. 5,600/- to the appellant. The amount awarded by the learned Tribunal is just, fair and reasonable.
In the facts and circumstances of the case, the appeal is dismissed.
Copy of order be given dasti to counsel for the parties under the signature of Court Master.