Punjab-Haryana High Court
Bijender vs Ranjeet Singh And Ors on 11 February, 2020
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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FAO 1107 of 2014 (O&M)
Date of decision: 11.02.2020
Bijender ........Appellant
Versus
Ranjeet Singh and others .......Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
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Present: Mr.Vijay Sangwan, Advocate
for the appellant
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Rekha Mittal, J. (Oral)
The claimant is in appeal seeking additional compensation on account of injuries sustained in a motor vehicular accident that took place on 14.05.2011.
The Tribunal has awarded consolidated amount of Rs.3,00,000/-.
The Tribunal, for the reason best known, has not assessed compensation head-wise thereby shirked from its responsibility in discharging judicial functions. However, at the same time, if case is examined in the light of materials on record, there is no justification for allowing additional compensation.
For the foregoing reasons, finding no merit, the appeal fails and is accordingly dismissed in limine.
(Rekha Mittal) Judge 11.02.2020 Mohan Bimbra Whether speaking/reasoned: Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 23-02-2020 13:42:23 :::