Punjab-Haryana High Court
Gunjan vs Ghansham Etc on 1 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
FAO No.5382 of 2010 1 2024:PHHC:043402
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
983-1 FAO No.5382 of 2010
Date of Decision : 01.04.2024
Gunjan ....Appellant
VERSUS
Ghansham and Others ....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Ms. Ekta Thakur, Advocate for the appellant.
Mr. Vinod Gupta, Advocate for respondent No.3.
ALKA SARIN, J. (Oral)
1. The present appeal has been preferred by the claimant-appellant
aggrieved by the quantum of compensation awarded by the Motor Accident
Claims Tribunal, Chandigarh (hereinafter referred to as the 'Tribunal') vide
award dated 03.04.2010.
2. Since the facts, as recorded in the impugned award passed by
the Tribunal, are not in dispute, the same are not being adverted to for the
sake of brevity.
3. In the present case the present claimant-appellant and her
husband, who were travelling on a motorcycle bearing registration No. CH-
03-Q-8124, met with an accident with a Matador bearing registration
No.HR-37-4233 which resulted in the death of husband of the claimant-
appellant and injuries to her. The Tribunal awarded a consolidated amount of
Rs.4,000/- for the injuries suffered by the claimant-appellant herein.
Aggrieved by the same the present appeal has been preferred.
integrity of this order/judgment
FAO No.5382 of 2010 2 2024:PHHC:043402
4. Learned counsel for the claimant-appellant would contend that
it is proved on the record that the claimant-appellant had suffered a fracture
on her right arm as well as she had suffered a head injury and she was taken
to GMCH, Sector 32, Chandigarh where she remained admitted from
24.02.2007 till 02.03.2007. During the said period she was operated upon
and a steel rod and plate was inserted in her arm. Learned counsel for the
claimant-appellant would further contend that the claimant-appellant also
remained in shock having lost her husband in the same accident.
5. Per contra learned counsel for the Insurance Company would
contend that sufficient amount of compensation has already been awarded to
the claimant-appellant and there is no scope of any further enhancement.
6. I have heard learned counsel for the parties.
7. In the present case, both the husband and wife were involved in
the motor vehicle accident resulting in the death of the husband. The wife
i.e. the claimant-appellant herein suffered a head injury as well as fracture on
her right arm for which she was operated upon and a rod was inserted. The
hospital bills were duly proved and the amount was assessed by the Tribunal
as Rs.700/- towards treatment. However, only a consolidated amount of
Rs.4,000/- has been granted for the injuries suffered by the claimant-
appellant. The claimant-appellant, who is a house-maker, would have had to
take the help of someone to even do the basic chores in her house since her
right arm was fractured. The normal period for healing of a fracture is about
six weeks and hence this Court deems it appropriate to award attendant
charges for a period of six weeks to the claimant-appellant and hence
attendant charges are awarded for six weeks @ Rs.4,000/- per month, which
was the minimum wage at the relevant time, which comes to Rs.5,600/-.
integrity of this order/judgment
FAO No.5382 of 2010 3 2024:PHHC:043402
The amount of Rs.700/- as has already been awarded towards the bill
produced by the claimant-appellant is maintained. However, the amount
awarded under the head 'pain and suffering' is on the lower side. This Court
deems it appropriate to award an amount of Rs.50,000/- towards pain and
suffering suffered by the claimant-appellant. Accordingly, the reworked
compensation is as under :
Sr. No. Heads Compensation Awarded
1 Medical Bills as allowed by the Rs.700/-
Tribunal
2 Pain and suffering Rs.50,000/-
3 Attendant charges for 06 weeks Rs.5,600/-
Total Compensation Rs.56,300/-
8. The amount in excess of and over and above the amount
awarded by the Tribunal shall also attract interest @ 7.5% per annum from
the date of filing of the claim petition till the realization of the entire amount.
9. In view of the above discussion, the present appeal is allowed
and the award passed by the Tribunal is modified accordingly. Pending
applications, if any, also stand disposed off.
( ALKA SARIN )
01.04.2024 JUDGE
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integrity of this order/judgment
