Compensation cannot be enhanced for unproved medical expenses beyond bills already considered by the Tribunal.

On 10 August 2010, the claimant, Laxman Singh, was travelling on a motorcycle with Lalit Mohan when truck no. HR38H-6845, allegedly driven rashly and negligently, collided with the motorcycle. Lalit Mohan died at the spot and the claimant sustained serious injuries.

An FIR was registered and a charge-sheet was subsequently filed.

The claimant, then a Class IX student, alleged memory loss and difficulty in performing routine activities after the accident. He claimed approximately ₹1.5 lakh in treatment expenses and sought compensation of ₹3 lakh.

The Motor Accident Claims Tribunal, Khatima, awarded ₹96,107, comprising ₹81,107 towards medical and hospital expenses, ₹5,000 for loss of income during hospitalisation, and ₹5,000 towards loss of earning and suffering.

The claimant appealed, seeking enhancement for allegedly unreimbursed CT-scan and other medical expenses and attendant charges.

Whether the claimant was entitled to additional compensation for CT-scan expenses and other medical bills allegedly not considered by the Tribunal.

Whether the claimant was entitled to additional compensation towards attendant charges.

Whether the compensation of ₹96,107 awarded by the Tribunal required enhancement.

The Court applied the compensatory principles governing claims under the Motor Vehicles Act, particularly that medical and incidental expenses must be established through evidence and supported by bills or other material on record.

Compensation may be awarded only for expenses proved before the Tribunal; an appellate court will not enhance the award on the basis of unsupported assertions.

No specific statutory provision or judicial precedent was cited in the judgment; the Court relied on the evidentiary record and the Tribunal’s assessment of the proved bills and expenses.

The Court examined the Tribunal’s determination under Issue No. 6 and found that the hospital bills, medicine bills, and other documents placed on record had been considered, resulting in an award of ₹81,107 towards medical and hospital expenses.

The Court further noted that the Tribunal had separately awarded ₹5,000 for loss of income during hospitalisation and ₹5,000 for loss of earning and suffering.

Although the claimant asserted that CT-scan expenses and other medical bills had not been reimbursed, he was unable to identify or produce any document showing an additional proved expense omitted by the Tribunal.

In the absence of supporting bills or other evidence, the Court declined to grant additional compensation for CT-scan expenses or attendant charges.

No material irregularity or error was found in the award of ₹96,107, and the claimant failed to establish entitlement to any enhancement.

The appeal was accordingly dismissed, the original record was directed to be returned to the Tribunal, and any pending application was disposed of.