PARMINDER SINGH Vs. HONEY GOYAL

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the order, [dtd. 4/9/2019] passed by the High Court [High Court of Punjab and Haryana at Chandigarh] in appeal [FAO No.3726 of 2017], the claimant is before this Court seeking enhancement of compensation.

(3.) The brief facts are that the appellant met with an accident on 3/6/2014 when he was hit by a car bearing registration No. PB-03- X-0169 coming from the opposite direction. The appellant was driving his motorcycle. A criminal case was registered against the driver of the car. The appellant having suffered grievous injuries, resulting in his disability filed claim petition [MACT File No.84 of 2014]. The age of the appellant at the time of the accident was 21 years. He was aiming to become veterinary doctor and pursuing his studies for that. The injuries suffered by him resulted in quadriplegia [Paralysis of all four limbs (according to Oxford English Dictionary)]. As a consequence of which he was declared 100% disabled as per the medical certificate issued by the Orthopedic Surgeon, Civil Hospital, Bathinda. He had incurred medical expenses of Rs.2,66,000.00 on his treatment. A lump sum amount of Rs.2,00,000.00 was awarded to the appellant on account of his 100% disability. The Tribunal [Motor Accident Claims Tribunal, Bathinda] in a very conservative estimate assessed the compensation payable to the appellant at Rs.5,16,000.00.