SHIVDHAR KUMAR VASHIYA Vs. RANJEET SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.08.2020 passed by the High Court of Chhattisgarh at Bilaspur in MAC No. 623/2014, by which the High Court has partly allowed the said appeal preferred by the claimant and enhanced the compensation to Rs.27,36,541/- only, the original claimant has preferred the present appeal.

(3.) That in a vehicular accident between the motor cycle driven by the claimant and the trailer bearing registration No. CG/12/D/8188, the claimant suffered grievous injuries. He was taken to CIMS Hospital, Bilaspur and then to Apollo Hospital, Bilaspur. He remained as indoor patient for 45 days. The claimant suffered multiple injuries over his face; lacerated wound on scalp temporal region; lacerated wound on right ear, swelling over right leg suspected fracture. Discharge Summary issued by the Apollo Hospital, Bilaspur reads as under: