JAI BHAGWAN Vs. LAXMAN SINGH

JUDGEMENT

(1.) This appeal for enhancement of compensation in a personal-injury action arises out of and is directed against the judgment and award dated19-11-1986 in FAO 222 of 1986 of the High court of Delhi dismissing in limine the first appeal for enhancement preferred by the appellant, the injured claimant, against the award dated 30/7/1986, of the Motor Accidents claims tribunal awarding a compensation of Rs. 45,000. 00 for the injuries suffered in an automobile accident resulting, amongst other things, in the amputation of appellant's left leg above the knee.

(2.) We have heard learned counsel for the petitioner. The respondents, though served, have chosen to remain unrepresented. Special leave granted.

(3.) Appellant, Jai Bhagwan Sharma, suffered serious injuries in a road accident that occurred at 10. 45 a. m. on 2/1/1981 in Delhi. The appellant was a pillion-rider on a two wheeler DHW 1330 driven by one Azad Singh. The vehicle was proceeding from Saket to Khanpur Petrol Pump via M. B. Road. At a place called Sainik Camp, Mehrauli, the Bus DEP 2511 driven by lachman Singh, Respondent I, and owned by Respondent 3, which was coming from the opposite direction collided against the two wheeler. Azad singh, the driver of the two wheeler, received fatal injuries. Appellant suffered, amongst others, a crush injury on his left leg. Appellant was removed to the Safdarjung Hospital. On 6/1/1981 appellant's left leg had to be amputated above the knee.