Jageshwar vs Bhajan Lal Bhardwaj And Ors

P. Sam Koshy, J

Present is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act assailing the award dated 28/06/2017 passed by the learned

Additional Motor Accident Claims Tribunal (F.T.C.), Dhamtari (C.G.) in Motor Accident Claim Case No. 11/2016.

Vide the impugned award, the Tribunal in an injury case under Section 166 of the Motor Vehicles Act has awarded a compensation of

Rs.2,16,753/- with interest @ 6% per annum from the date of application.

The counsel for the appellant/claimant submits that, the compensation awarded is on the lower side and it ought to had been much more than what

has been awarded including the compensation awarded under the other heads also.

So far as the injury which has been sustained by the claimant, if we peruse the record it would reveal that, the claimant had suffered injuries over

his head, chest, hands and feets. He had also incurred certain expenses towards the medical treatment which he had undergone. The Tribunal has

awarded the compensation to the entire medical bills which were raised that of Rs.1,75,353/-.

However, perusal of record would reveal that, the doctor in support of the claimant has not been examined to establish the percentage of permanent

disability sustained by the claimant. Neither is there any document to show any permanent disability.

Under the given circumstances, this Court is of the opinion that though the doctor has not been examined to establish the disability part, but the

accident and the injury stands proved from the other evidence brought on record.

Given the facts and circumstances of the case, this Court is of the opinion that ends of justice would meet if the claimant is awarded compensation

of an additional amount of Rs.25,000/- inclusive of interest towards pain and suffering and other incidental expenses.

It is ordered accordingly that, the claimant shall be entitled for an additional amount of Rs.25,000/- inclusive of interest in addition to what has been

awarded by the Tribunal.

The said amount of Rs.25,000/- shall not carry any interest.

It is expected that, the Insurance Company shall deposit the amount within a period of 45 days failing which the amount shall carry interest as

awarded by the Tribunal.

The appeal stands allowed to the aforesaid extent and disposed off.