JUDGEMENT
SNEH PRASHAR,J. -
(1.)The present appeal had been filed by
claimant-appellant Amrik Singh seeking enhancement of the compensation
awarded by learned Motor Accident Claims Tribunal, Fast Track Court,
Ludhiana (hereinafter referred to as 'the Tribunal') vide award dated
30.10.2013 on account of the injuries suffered by him in a motor vehicular accident that took place on 28.10.2012.
(2.)The submissions made by Mr. Vaibhav Sehgal, Advocate representing the appellant and Mr.RN Singhal, Advocate for respondent No.3- Insurance
Company have been heard and record perused.
(3.)It is submitted on behalf of the appellant that due to the injuries sustained by the appellant during the accident, he remained admitted in
Kalyan Hospital, Ludhiana from 29.10.2012 to 12.11.2012. The injuries
resulted in making him permanently disabled. He had to undergo three
operations and is likely to undergo one more in future. As a plate was
inserted in his right arm, he is unable to work properly. Nothing was
allowed on account of the disability suffered by the appellant. Also the
amount awarded under the head of pain and suffering, special diet,
transportation charges and loss of income is extremely less.
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