Punjab-Haryana High Court
Meena Devi Wife Of Munna Lal Resident Of ... vs Munna Lal Son Of Ram Bali And Another on 5 April, 2011
Author: K. Kannan
Bench: K. Kannan
FAO No.6230 of 2010 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.6230 of 2010 (O&M)
Date of Decision. 05.04.2011
Meena Devi wife of Munna Lal resident of House No.136, Sector 25-A,
Gali No.4, Dalip Nagar, Mandi Gobindgarh, Tehsil Amloh, District
Fatehgarh Sahib
......Appellant
Versus
Munna Lal son of Ram Bali and another .....Respondents
2. FAO No.6235 of 2010
Lalita minor daughter of Munna Lal resident of House No.136, Sector 25-
A, Gali No.4, Dalip Nagar, Mandi Gobindgarh, Tehsil Amloh, District
Fatehgarh Sahib
......Appellant
Versus
Munna Lal son of Ram Bali and another .....Respondents
Present: Mr. Arvind Kashyap, Advocate
for the appellants.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Delay in refiling the appeal is condoned.
2. Both the appeals arise out of the same accident. In FAO No.6230 of 2010, the appeal is for enhancement of claim for injury suffered in motor accident. She had produced medical bills for Rs.28,694/-, which was fully accepted by the Tribunal. The Tribunal reasoned that she had offered no evidence regarding her own income status or how in any way the injuries had caused any impact on her. No FAO No.6230 of 2010 (O&M) -2- evidence had been placed with reference to nature of injuries or the income status. Even in the absence of any such evidence, the Tribunal had awarded a lump-sum amount of Rs.50,000/-. I do not find any material placed on record to uphold the claim for enhancement for appellant.
3. In FAO No.6235 of 2010, the claim arises from the minor daughter of Munna Lal, who was alleged to have suffered serious injuries. Before the Tribunal, medical bills to the tune of Rs.4404/- had been filed through Ex.P1 to P26. No other evidence was offered for arising the compensation for injury. The Tribunal had awarded a lump- sum of Rs.50,000/-. I do not find any material to substantiate the plea for enhancement of compensation.
4. The awards are confirmed and the appeals are dismissed.
(K. KANNAN) JUDGE April 05, 2011 Pankaj*