Punjab-Haryana High Court
Guddi vs Bhupinder @ Jitender & Ors on 11 July, 2019
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. 5134 of 2017(O&M)
Date of decision: 11.7.2019
Guddi .....Appellant
VERSUS
Bhupinder @ Jitender and others .....Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present: Mr. J.S. Thind, Advocate for the appellant.
REKHA MITTAL, J. (Oral)
The injured is in appeal seeking enhancement of compensation on account of injuries sustained in a motor vehicular accident that took place on 11.07.2013.
The Motor Accidents Claims Tribunal, Hisar (in short 'the Tribunal') has awarded Rs.47,700/-, detailed in para 60 of the award.
Counsel for the appellant would argue that the Tribunal has not awarded any compensation for attendant and transportation.
The Tribunal, in para 56 of the award, has noticed that the appellant remained hospitalized in Sarvodaya Hospital, Hisar from 11.07.2013 to 13.07.2013 i.e. for three days. Besides reimbursing medical expenses to the tune of Rs.12,700/-, the Tribunal has awarded Rs.6000/- on account of hospitalization. Compensation allowed for hospitalization would be appropriated towards attendant charges and transportation and as such, there is no justification for allowing additional compensation to the claimant.
For the foregoing reasons, finding no merit, the appeal fails and is accordingly dismissed in limine.
JULY 12, 2019 (REKHA MITTAL)
'D. Gulati' JUDGE
Whether speaking/reasoned : yes/no
Whether reportable : yes/no
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