IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

239       

Date of decision: 18.03.2026

1. FAO-3240-2005

RAJBIR          ....Appellant

Versus 

DALIP & ORS.        ...Respondents

2.  FAO-3241-2005

KARAMJIT          ....Appellant

Versus 

DALIP & ORS.        ...Respondents

CORAM: HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR

Present : Mr. Maneet Kaushik, Advocate for the appellant(s).

Mr. P.S. Saini, Advocate and 

Ms. Gurjan Nahata, Advocate for respondent No.3.

YASHVIR SINGH RATHOR. J.(Oral)

1. Both the aforesaid appeals have been instituted against the award

dated 20.10.2004 passed by MACT Karnal (for short “Tribunal”), vide which

claim petitions filed by the claimants under Section 166 of Motor Vehicles Act,

1988 for grant of compensation on account of injuries suffered by them in motor

vehicular accident have been dismissed.

2. Case of the claimants is that on 25.04.2001 at about 1:00/1:15 pm,

they were going towards Sector 7, Karnal, on GT Road on their motorcycle and

when they reached near the crossing of Sector 6, motorcycle bearing registration

respondent No.1 at a fast speed in a rash and negligent manner came from the side

of Panipat and hit against the motorcycle of the claimants, which was being driven

by claimant-Rajbir at a moderate speed and on the left side of the road. The

accident in question took place due to rash and negligent driving on the part of

respondent No.1, resulting in injuries to both the claimants. FIR No.123 dated

25.04.2001, Police Station Civil Lines Karnal was registered against respondent

No.1, regarding the accident in question.

3. In  claim petition No.160/2003 instituted by Karamjit, it has been

alleged that he had suffered multiple injuries, including injuries on his jaw and his

teeth were broken. He also suffered injuries on his knee and foot. He was treated

at Civil Hospital Karnal and thereafter, he is being treated till date and has spent

about Rs.30,000/- on his treatment. He was 16 years of age and due to fractures

suffered in his jaw and loss of front teeth, he has suffered a lot of pain and

sufferings. His face has got dis-figured which is giving an ugly look and he cannot

chew his food properly and his marriage prospects have also been diminished. By

way of present petition, a sum of Rs.5 lakhs has been claimed as compensation.  

4. In claim petition No.159/2003 instituted by Rajbir, it has been alleged

that he had suffered multiple grievous injuries including fractures in his left

shoulder, left knee and ribs. He was treated at Civil Hospital Karnal and is still

under treatment and has spent about Rs.20,000/- on his treatment. Prior to the

accident, he was enjoying good health but due to the injuries suffered by him, he

has suffered a lot of pain and sufferings and he will not be able to drive any

vehicle anymore and has been rendered jobless. By way of present petition, a sum

5. Respondents No.1 and 2 have filed separate written statements in

both the claim petitions and have refuted the contents of the same. Allegations

with regard to rash and negligent driving on the part of respondent No.1 have been

denied. It is further submitted that in both the claim petitions, it has not been

disclosed as to which of the claimant was driving motorcycle bearing No.HR05G-

7091. The allegations with regard to nature of injuries and amounts spent on

treatment have also been refuted to be wrong. It is also submitted that the injuries

had not been suffered in an accident and the same appear to have been suffered in

some fight or quarrel.  It is further submitted that motorcycle owned by respondent

No.2 was duly insured with New India Insurance Company, Karnal and Insurance

Company is liable to indemnify the insured. Dismissal of the claim petitions was

sought.

6. Respondent No.3 in his written statement has taken altogether similar

pleas as have been pleaded by respondents No.1 and 2. The petitions have been

opposed being not maintainable and that respondent No.1 was not holding a valid

and effective driving licence and as such, Insurance Company is not liable to

indemnify the insured on account of breach of terms and conditions of the

insurance policy. It is further submitted that the driver of motorcycle bearing

No.HR05G-7091 had also contributed to the accident, as he was crossing the GT

road while offending vehicle was coming from the side of Panipat and in case, he

was crossing the road, he should have been vigilant. Dismissal of the claim

petitions has been sought.

7. From the pleadings of parties, following issues were framed:-

their respective persons in a road side vehicular accident which had

occurred on 25.04.2001 in the area of police station, Civil Lines,

Karnal, on account of rash and negligent driving of motor cycle

No.HR-05H-5256 by respondent No.1?OPP

2. Whether the claimant Rajbir was entitled to be

compensated for the injuries sustained by him in the above accident,

if so, to what extent and by whom?OPP

3. Whether the claimant Karamjit Singh was entitled to be

compensated for the injuries sustained by him in the above accident,

if so, to what extent and by whom ?OPP

4. Whether the respondent No.1 was not holding a valid

driving licence at the time of accident, if so, its effect? OPR3

5. Relief.”

8. Thereafter, the parties led evidence in support of their case.

9. After hearing the parties and going through the material on the file,

learned Tribunal came to the conclusion that the claimants have pleaded the date

of accident to be 24.04.2001, whereas, FIR was registered on 25.04.2001 and they

were medico legally examined on 25.04.2001 and they have thus failed to prove

that they had suffered injuries in the accident in question and they have also failed

to prove that any accident took place on 24.04.2001 and issue No.1 was decided

against the claimants. Under issue No.2, claimant- Rajbir was held entitled to

compensation to the tune of Rs.6,500/-, while claimant-Karamjit was held entitled

to compensation to the tune of Rs.7,000/-. Under issue No.4, it was held that

respondent No.1 was holding a valid and effective driving licence and Insurance

Company is liable to indemnify the insured. However, in view of finding on issue

No.1, the petition in hand was ordered to be dismissed.

material on file has been perused and parties have been heard.

11. Learned counsel for the appellants argued that the impugned Award

passed by the Tribunal is based on conjectures and surmises. The pleadings of the

parties and evidence on file have not been appreciated in the correct perspective.

Learned counsel contended that the learned Tribunal has come to the conclusion

that petitioners claim that accident took place on 24.04.2001 but they have failed

to prove this fact, as they were medico legally examined on 25.04.2001 and FIR

was also registered on 25.04.2001. However, the Tribunal has not gone through

the contents of the claim petitions. In para No.8 of the claim petitions, it has been

specifically mentioned that accident in question had taken place on 25.04.2001 but

inadvertently in para No.24, date of accident has been mentioned as 24.04.2001,

which is a typographical error.  In the final report under Section 173 Cr.P.C Ex.

P1 also, it is mentioned that the FIR No.123 dated 25.02.2001 was registered

regarding the accident in question on the basis of statement of claimant-Rajbir, in

which he has specifically mentioned that today i.e. on 25.04.2001, he alongwith

Karamjit was going to Sector  7 on motorcycle  No.HR05G-7091, when the

accident had taken place. Learned counsel further contended that the pleadings

have to be read as a whole and due to an inadvertent error, the claimants should

not have been non-suited. The proceedings before the Tribunal constituted under

Motor Vehicles Act are of summary nature. If there is some evidence before the

Tribunal in order to prove a fact, then no nicety, doubt, or suspicion should weigh

with it in declining the claim. The claimant is only required to establish his case

on the touchstone of preponderance of probability and the standard of proof

contended that the Motor Vehicles Act is a beneficial piece of legislation enacted

to give solace to the victims of motor accidents, who suffer bodily injury or die

untimely and is designed in a manner which relieves the victims from ensuring

strict compliance with the provisions of law which are otherwise applicable to

suits and other proceedings while prosecuting claim petitions filed under the Act

for claiming compensation for the loss sustained by them in the accident. Learned

counsel further contended that from the various documents placed on file it is

established that accident had taken place on  25.04.2001 and not on 24.04.2001 as

held by the Tribunal. Learned counsel further contended that the evidence with

regard to the rash and negligent driving on the part of respondent No.1 had gone

unrebutted and there was no reason to discard the evidence led by the claimants

and he prayed that finding on issue No.1 is liable to be reversed. Learned counsel

contended that the compensation assessed by the  Tribunal under various heads is

also grossly inadequate and severity of the injuries suffered by the claimants has

not been taken into consideration while assessing the compensation, which too is

liable to be enhanced and he prayed that appeals in hand be accepted and adequate

and just compensation be awarded to the claimants.

12. On the other hand, learned counsel for the respondents argued that the

claimants   have   themselves   pleaded   that   the   accident  had   taken   place   on

24.04.2001 and while deposing also, they have stated that the accident had taken

place on 24.04.2001 and Tribunal has thus rightly come to the conclusion that the

claimants have failed to prove that they had suffered injuries in the accident which

allegedly took place on 24.04.2001 and rightly non-suited them and he prayed that

13. The law is well settled that the compensation to be awarded for

injuries suffered by victim in a motor vehicular accident should be just and

equitable. Courts have consistently held that while money cannot erase the pain,

suffering, or trauma but it is the only legal means to provide restitution and restore

the victim to his previous position as far as possible for which ‘just compensation’

has to be assessed. It is also well settled that while it is impossible to fully

compensate for the loss of limb, life, or quality of life, the compensation must be

‘Just’, meaning thereby, that it should be fair, reasonable, and equitable based on

the evidence and not merely a ‘Windfall’ or a ‘Pittance’. The core objective is to

put the injured/victim in the same position he would have been if the accident had

not taken place, to the extent money can do so. This approach ensures that the law

provides a realistic recompense for the trauma endured, rather than just providing

normal relief.

14. In both the claim petitions, it has been mentioned in para No.8 that

accident had taken place on 25.04.2001 at about 1:00/1:15 pm on the crossing of

Sector 6, Urban Estate Karnal. However in para No.24, date of accident has been

mentioned as 24.04.2001, which appears to be an inadvertent error.  The said final

report prepared in case arising out of FIR No.123 dated 25.04.2001 under Sections

279, 337 and 338 IPC, Police Station Civil Lines, Karnal Ex. P-1 shows that the

said   FIR   was  registered  on  the   basis  of  statement   given  to  the  police   by

claimant/injured-Rajbir son of Telu Ram, wherein, he stated that today i.e. on

25.04.2001, he alongwith Karamjit was going to the house of his brother in Sector

7 on motorcycle bearing No.HR05G-7091 and at about 1:15 pm, when they

came from the side of Panipat at a high speed and in a rash and negligent manner

and the motorcyclist dashed against his motorcycle, as a result of which, he as

well as Karamjit fell on the road and suffered injuries. He alleged that the

offending vehicle was being driven by Dalip son of Basaya Ram, resident of

Village Nali Kalan, District Karnal.

15. In order to prove rash and negligent driving on the part of respondent

No.1, claimant-Rajbir stepped into the witness-box as PW4 and he tendered his

affidavit Ex. PB while injured Karamjit stepped into the witness-box as PW3 and

tendered   his   affidavit   Ex.   PA.   Both   of   them   deposed  that   on   24.04.2001,

(inadvertently mentioned as 24.04.2001 instead of 25.04.2001) at about 1:00 pm,

they were going towards Sector-7, Urban Estate Karnal, on their motorcycle and

when they reached near the crossing of Sector-6, one motorcycle No.HR-05-H-

5256 came from the side of Panipat, which was being driven at a high speed and

in a rash and negligent manner. The motorcyclist driving the offending vehicle

came towards the wrong side on the unmetalled portion of the road and hit their

motorcycle, as a result of which, both of them suffered injuries. PW-3 deposed

that his jaw was fractured and four teeth were broken. He also suffered injuries in

his knee and leg. He remained admitted in Civil Hospital at Karnal for 5-6 days.

PW-4 stated that he suffered fracture in his left shoulder, left knee and ribs and he

was treated in Civil Hospital, Karnal, where he remained admitted for one month.

During cross-examination, PW-4 Rajbir stated that he was driving motorcycle

bearing No.HR-05G-7091, while Karamjit was riding the pillion. They started

from Government hospital, Karnal at 12:30 pm. One police constable was present

road, when offending motorcycle hit their motorcycle on the unmetalled portion of

the road. He stated that his motorcycle was on due left side. He denied the

suggestion that accident had taken place due to rash and negligent driving on his

part. Nothing to shatter the veracity of PW-3 and PW-4 could be elicited during

their   cross-examination   and   their   stand   has   remained  consistent   throughout.

Similar facts have been mentioned in the FIR on the basis of which final report

Ex.P1 has been presented and respondent No.1 has been challaned by the police

for causing the accident in question by way of his rash and negligent driving. The

FIR was also promptly lodged on the same day and there is thus no possibility of

any manipulation or false involvement of the offending motorcycle.  Moreover,

respondent No.1 has not stepped into the witness-box to controvert the testimony

of PW3 and PW4 and to state his case on oath and to offer himself for cross-

examination. It is well settled that if a party does not step into the witness-box and

does not offer itself for cross-examination to prove the case set up by him, an

adverse inference has to be drawn against him that the case set up by him is not

true.  A perusal of the final report under Section 173 Cr.P.C. Ex.P1 further shows

that respondent No.1 has been challaned by the police for the offences under

Sections 279, 337 and 338 IPC for causing injuries to claimants, Karamjit and

Rajbir, by way of his rash and negligent driving and he faced the trial. It has been

held in 1993 (2) PLR 109, Girdhari Ram Vs. Radhe Sham and Others, that if the

driver of the offending vehicle is challaned by the police and is facing the trial for

causing accident due to rash and negligent driving, it is safe to presume that

accident had taken place due to rash and negligent driving on his part. Moreover,

higher authorities against false implication of respondent No.1 and for the false

involvement   of   the   offending   vehicle   and   had   respondent   No.1   be   falsely

implicated,   they   would   not   have   remained   a   mute   spectator   and   in   these

circumstances, the only irresistible conclusion that can be drawn is that accident in

question had taken place due to rash and negligent driving on the part of

respondent No.1, while driving  the offending vehicle. In holding so, I have relied

upon 2008 (2) RCR (Civil) 72 Sudama Devi and Ors. Vs. Kewal Ram and Ors.  

16. PW-1 Dr. R.K. Bijoria, Medical Officer, Civil Hospital, Karnal has

also categorically deposed that on 25.04.2001, he was present in Civil Hospital,

Karnal on emergency duty, when patients Rajbir and Karamjit were brought to the

hospital, on account of injuries suffered by them in a road traffic accident on

25.04.2001 at 1:30 PM. As such, the date and time of the accident were also

recorded in the MLR to be 25.04.2001, as was also mentioned in the FIR got

registered by claimant-Rajbir. However, learned Tribunal proceeded with the

assumption that accident had taken place on 24.04.2001, as was wrongly pleaded

in the claim petition. Infact, in para No.8 of the claim petitions, date of accident

was mentioned as 25.04.2001, which was inadvertently mentioned as 24.04.2001

in para no.24,  but Tribunal should not have non-suited the claimants on account

of a typographical error and the entire pleadings should have been looked into,

while coming to the conclusion about the date of accident. It is well settled that the

proceedings before the Tribunal are summary in nature and if some evidence was

available before the Tribunal in order to prove a fact, then no nicety, doubt or

suspicion should have weighed with it in deciding the claim petitions. It is well

give solace to the victims of motor vehicle accidents, who suffered bodily injuries.

The Act is designed in a manner which relieves the victims from ensuring strict

compliance provided in law, which are otherwise applicable to the suits and other

proceedings while prosecuting the claim petitions filed under the Act for claiming

compensation for the loss suffered by them. Reference in this regard can be made

to 2019 ACJ 454 Vimla Devi and Others Vs. National Insurance Co. Ltd. And

Others, 1990 ACJ 127, National Insurance Co. Vs. Saloni Dargan and Others.

17. As a result of the aforesaid discussion, I am of the considered opinion

that from the evidence led on file, it is established that the accident in question had

taken place on 25.04.2001 on account of rash and negligent driving on the part of

respondent No.1 while driving the offending vehicle, resulting in injuries to both

the claimants. However, learned Tribunal has not appreciated the facts of the case

and material on file in the correct perspective while deciding issue No.1. Finding

on issue No.1 being erroneous is thus not sustainable and is accordingly reversed

and issue No.1 is decided in favour of the claimants. 

18. Now coming to the question of assessment of compensation, claimant

Rajbir while appearing as PW-4 deposed that he had suffered fractures in his right

shoulder, left knee and ribs. He was treated at Civil Hospital, Karnal, where he

remained admitted for one month and he remained under treatment thereafter also.

He had spent Rs.30,000/- to Rs.35,000/- on his treatment and he cannot do any

work now. Prior to accident, he was a driver and used to earn Rs.3500/- per month

besides Rs.50/- as overtime per day and now, he cannot drive a vehicle and he has

no source of income. 

R.K.Bijoria,   Medical   Officer,   Civil   Hospital,   Karnal,   who   deposed   that   on

25.04.2001, he had medically examined Rajbir, who was brought to the hospital

with a history of road traffic accident, which took place on 25.04.2001. He had

suffered following injuries:-

“i) Swelling in the middle of left clavicle with mal alignment. Pain

and tenderness was there. Skin was normal.

ii) Abraded contusion 2cm x 2cm on the posterior aspect of left

elbow.

iii) Old stitched wound in scalp was there.”

20. He   further   deposed   that   injuries   No.1   and   2   were  kept   under

observation subject to X-ray examination. He further deposed that as per treatment

record, patient remained admitted in hospital from 25.04.2001 to 02.05.2001 and

he had suffered fracture left clavicle and was treated by Dr. R.K. Girdhar,

Orthopaedic Surgeon. 

21. As such, from the medical evidence brought on file, it is established

that the claimant had suffered fracture left clavicle/left shoulder. It is well known

that pain component in such injuries is enormous and such injuries take a long

time to heal but the Tribunal has not taken into consideration the severity of

injuries and has awarded a sum of Rs.500/- only on account of pain and sufferings,

which is grossly inadequate. In view of the severity of injuries suffered by the

claimant, he is held entitled to a sum of Rs.25,000/- on account of pain and

sufferings.

22. In order to prove the expenses incurred on treatment, claimant had led

in evidence bills worth Rs.9,911/- Ex. P-15 to P-28, vide which medicines were

have been produced and that the same appear to be highly exaggerated and

ignored the same and awarded a sum of Rs.5,000/- only for the expenses incurred

on the treatment. However, the approach of the learned Tribunal was erroneous. It

is a matter of common knowledge that the attendants do not  preserve  the

prescription slips and even the receipts, vide which the medicines are purchased,

as their primary concern is to provide treatment to the injured. No cogent reasons

have been recorded while ignoring the bills worth Rs.9911/- produced by the

claimant and the claimant is accordingly held entitled to a sum of Rs.10,000/- for

the expenses incurred on the treatment. 

23. Claimant has alleged that he was employed as a driver and earning

Rs.3,500/- per month. However, no cogent evidence has been led in this regard.

Even his driving licence has not been produced to show that he was holding a

licence to drive some light motor vehicle or heavy motor vehicle and his version

that he was getting Rs.3,500/- per month as salary by working as a driver thus

cannot be relied upon. However, the accident had taken place in the year 2001 and

even the labourers used to earn around Rs.2500/- per month which were the

minimum wages during those days. It must have taken at least 03 months for the

injuries to heal during which period claimant would not have been able to do any

work and accordingly, he is held entitled to a sum of Rs.7,500/- towards loss of

income during the period of treatment.

24. During this period, he must have spent some amount on special diet

for his nourishment as well as on transportation. However, he has been awarded

only a sum of Rs.500/- for special diet and no amount has been awarded for

occasions. Accordingly, he is held entitled to a sum of Rs.7,500/- for special diet

and on account of expenses incurred on transportation. 

25. No evidence has been led that claimant has suffered any permanent

disability or will suffer loss of income in future and as such, he is not entitled to

any compensation on account of permanent disability.

26. As a result of the aforesaid discussion, the compensation to be

awarded to the appellant-Rajbir is assessed as under:-

S.No.                   Head  Amount 

1. Pain & suffering  Rs.25,000/- 

2. Medical expenses  Rs.10,000/- 

3. ₹Loss of income ( 2,500 × 3 months)  Rs.7,500/- 

4. Special diet & transportation  Rs.7,500/- 

Total Rs.50,000/- 

27.  In order to prove the injuries suffered by him, claimant-Karamjit

while appearing as PW-3 has tendered his affidavit Ex.PA and deposed that he had

suffered multiple injuries in his jaw, joint left leg and foot. He remained admitted

in Government Hospital, Karnal and has spent about Rs.35,000/- to Rs.40,000/- on

his treatment. Prior to the accident, he used to work as a labourer and earn

Rs.3,000/- per month but now his income has reduced to Rs.1,000/- per month. 

28. To   prove   the   injuries,   the   claimant   has   examined  PW-1   Dr.

R.K.Bijoria,   Medical   Officer,   Civil   Hospital,   Karnal,   who   deposed   that   on

25.04.2001, patient Karamjit was brought to Civil hospital, Karnal with a history

of road traffic accident, which took place on 25.04.2001. His clothes were soaked

with blood and he was found to be suffering from following injuries:-

obliquely placed with edema of lower lip and bleeding was also there.

ii) De-arranged teeth of lower jaw with bleeding and facture.

Teeth in the upper jaw with bleeding and fracture. Teeth in the upper

jaw was bleeding.

iii) Pain in the left knee joint with mild swelling. No external mark

of injury was seen.

iv) Swelling   of   right   knee   joint   10cm   x   10cm   with   painful

movement.

V) Two minor abrasions of size .5cm x .5cm on the right hand.

29. He   further   deposed   that   injuries   No.1   and   2   were  kept   under

observation for dental surgeon’s opinion and X-ray. Injuries No.3 and 4 were kept

under observation for X-ray opinion and Orthopaedic Surgeon’s opinion, while

injury no.5 was simple. 

30. PW-2   Dr.   Meenu   Gupta,   Dental  Surgeon   deposed   that   she   had

examined patient Karamjit on 26.04.2001, while posted as dental surgeon in Civil

Hospital, Karnal. Patient was admitted in Civil Hospital, Karnal, vide Medico-

Legal Report No.RB-51-2001 dated 25.04.2001. Number of teeth present in the

oral cavity were 28 i.e. 14 teeth in upper jaw and 14 teeth in lower jaw. She

deposed that upper left incisors and lower central incisors were fractured ellis

class-iii. The lower right lateral incisor was dislocated mesialy. The lower incisors

were mobile grade-iii. Advised I.O.P.A. x-ray of upper and lower incisors. On

radiological examination, the upper right incisors and lower central incisors were

fractured ellis class-iii and lower right lateral incisors was dislocated mesialy with

widening of periodontal ligament space. The lower incisors were extracted on

27.04.2001  and  30.04.2001  and  teeth  were  ankylosed.  She  deposed  that  in

underlying chronic infection. The mobility Grade-iii means mobility of the teeth

within the socket of 1 mm and movement in all directions. She deposed that the

above-said injuries required surgical intervention and patient opted for extraction

of mobile teeth and he remained admitted in the hospital from 25.04.2001 to

02.05.2001.  As such, from the medical evidence led on file, it is established that

claimant Karamjit had suffered injuries on his face and fractures in his upper left

incisors and lower central incisors and his lower incisors were removed. The

injuries were grievous in nature but the Tribunal has awarded him a sum of

Rs.1,000/- only for pain and sufferings, which is grossly inadequate and the

severity of  injuries has not been taken into  consideration. Accordingly,   the

claimant is held entitled to a sum of Rs.30,000/- on account of pain and sufferings.

31. To prove the expenses incurred on treatment, claimant led in evidence

bills Ex. P-4 to P-14, amounting to Rs. 10,340/- but the bills have not been taken

into consideration with the observation that no prescription slips of the bills have

been produced and that the same appear to be highly exaggerated and ignored the

same and awarded a sum of Rs.5,000/- only for the expenses incurred on the

treatment. However, the approach of the learned Tribunal was erroneous. It is a

matter of common knowledge that the attendants do not preserve the prescription

slips and even the receipts, vide which the medicines are purchased, as their

primary concern is to provide treatment to the injured. No cogent reasons have

been recorded while ignoring the bills worth Rs.10,340/- produced by the claimant

and the claimant is accordingly held entitled to a sum of Rs.10,340/- (rounded to

Rs.10,500/-) for the expenses incurred on the treatment.

Rs.3,000 per month. However, no evidence has been led to prove the income.

However, the accident had taken place in the year 2001 and even the labourers

used to earn around Rs.2500/- per month which were the minimum wages during

those days. It must have taken at least 03 months for the injuries to heal and

during this period, claimant would not have been able to do any work and

accordingly, he is held entitled to a sum of Rs.7,500/- towards loss of income

during the period of treatment.

33. During this period, he must have spent some amount on special diet

for his nourishment as well as on transportation. However, he has been awarded

only a sum of Rs.500/- for special diet and no amount has been awarded for

transportation despite the fact that he must have visited the hospital on several

occasions. Accordingly, he is held entitled to a sum of Rs.7,500/- for special diet

and on account of expenses incurred on transportation.

34. Claimant has lost his four teeth on account of injuries suffered by

him, including the upper left incisors and lower central incisors. He has become

dis-figured and will not be able to chew his food and eat properly. As such, he is

also entitled to compensation on account of loss of amenities to the extent of

Rs.20,000/-.

35. As a result of the aforesaid discussion, the compensation to be

awarded to the appellant-Karamjit is assessed as under:-

S.No.                   Head  Amount 

1. Pain & suffering  Rs.30,000/- 

2. Medical expenses  Rs.10,500/- 

3. ₹Loss of income ( 2,500 × 3 months)  Rs.7,500/- 

4. Special diet & transportation  Rs.7,500/- 

5. Loss of Amenities Rs.20,000/-

Total Rs.75,500/- 

appellant- Rajbir is held entitled to compensation of Rs.50,000/- and appellant-

Karamjit is held entitled to compensation of Rs.75,500/-. The aforesaid amount

shall be payable alongwith interest @ 9% per annum from the date of filing of the

claim petition i.e 26.05.2001 till realization. The respondents shall be jointly and

severally liable to pay the compensation.

37. Registry is directed to email the authenticated copy of the award to

the respondent Insurance Company in terms of direction issued by the Hon’ble

Supreme Court in Writ Petition (Civil) No.534 of 2020 titled  Bajaj Allianz

General Insurance Company Versus Union of India and others,  decided on

16.03.2021 and Insurance Company shall comply with the directions as issued

under Clause (F) of the said judgment.

38. Photocopy of this order be placed on the file of  connected

case.

39. Pending   misc.   application   (s),   if   any,   shall   also   stand

disposed of.

                         (YASHVIR SINGH RATHOR)

18.03.2026                                            JUDGE

amandeep

Whether speaking/reasoned. : Yes/No

Whether Reportable. : Yes/No