Punjab-Haryana High Court
Pritam Singh Son Of Shri Jagdish Aged 40 ... vs Sonu Son Of Shri Surat Singh And Others on 16 May, 2011
Author: K. Kannan
Bench: K. Kannan
FAO No.1209 of 2011 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.1209 of 2011 (O&M)
Date of Decision. 16.05.2011
Pritam Singh son of Shri Jagdish aged 40 years and others
......Appellants
Versus
Sonu son of Shri Surat Singh and others
.....Respondents
Present: Mr. Parminder Singh, Advocate
for the appellants.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The appeal is for enhancement of claim for compensation for a boy who was aged 19 years. The claimants were parents and sister. He had been hospitalized after the accident and was given treatment for three days before he succumbed to the injuries. The claimants had produced bills to the tune of Rs.28,865/-, the entire amount of which had been added at the time of assessment of compensation. The learned counsel states that the Tribunal had merely provided for what was mentioned through bills, it has not provided for compensation for transportation and for attendant charges. If the case has to be reappraised only for making further provision for transportation and attendant charges for three days, it would make merely a marginal increase, which I do not think merit admission of the case.
2. The overall compensation assessed at Rs.3,35,865/- by the FAO No.1209 of 2011 (O&M) -2- Tribunal is itself appropriate and just and also covered the claims which according to the appellants, the Tribunal has not properly assessed. I do not find any reason to interfere with the same.
3. The award is confirmed and the appeal is dismissed.
(K. KANNAN) JUDGE May 16, 2011 Pankaj*