Rattan Lal Mehta vs Rajender Kapoor And Anr.
1989 Latest Caselaw 40 Del

Citation : 1989 Latest Caselaw 40 Del
Judgement Date : 19 January, 1989

Delhi High Court

Rattan Lal Mehta vs Rajender Kapoor And Anr. on 19 January, 1989

Equivalent citations: 1 (1989) ACC 479

Author: S Wad

Bench: S Wad

JUDGMENT

S.B. Wad, J.

1. This appeal has been filed for enhancement of compensation awarded by the Motor Accidents Claims Tribunal. As a result of the accident, the appellant suffered loss of his right eye. The appellant was 51 years old at the time of the accident. He was working in the Swiss Embassy. Although he has lost one eye, he has not lost the job and he is working in the Swiss Embassy drawing Rs. 3000/- per month as salary. Thus there is no disability created for the appellant.

2. The Motor Accident Claims Tribunal has awarded Rs. 66,200/-as compensation. The submission of the appellant is that the Tribunal ought to have ordered more amount towards general damages which the Tribunal has awarded at Rs. 15,000/-.

3. Considering the total amount of Rs. 66,200/- awarded by the Tribunal and that too in lump sum, I do not find any merit in the appeal. Dismissed. The security given by the appellant is discharged.