SHARAD SINGH Vs. H. D. NARANG

JUDGEMENT

(1.) A young man of 20 years was rendered immobile with paraplegia for reason of the fracture of C4-5 sustained in a motor vehicle accident. The claimantvictim, who is now represented by his mother in the appeal, was travelling pillion when a car driven negligently and rashly hit the bike on the back resulting in his falling on the road and being run over by the car. The accident was found to have occurred as alleged. The offending vehicle was driven by its owner R1, which vehicle was also properly insured. In the present appeal, the challenge is against the quantum awarded specifically the income determined and the future medical expenses as evidenced by the bills produced before this Court.

(2.) The Insurance Company had a contention that many of the bills were of the period before the disposal of the appeal by the High Court. Further, it was contended that the victim who had his permanent residence in Delhi had produced medical bills from the hospitals at Goa and Bengaluru. The learned Counsel for the company expressed the inability of the company to verify such bills and stressed on the aspect of no explanation having been offered for the treatments carried out in places other than the hometown. We were not impressed with the contention that there was no possibility of the company verifying the bills which the learned Senior Counsel for the appellant asserted were from Goa and not from Bengaluru. The respondentcompany having its offices all over India cannot raise such a contention was our finding by order dtd. 1/8/2025. We were also convinced with the explanation of the appellant that since the victim was paraplegic and was suffering from pneumonia, he had to be shifted to Goa, for reason of the adverse climatic conditions in Delhi, which would have aggravated his affliction. We also directed that the appellant produce the tabulated list of the bills regarding the expenses incurred, after the order of the High Court, till the date of the death of the victim; which are in addition to the bills which were submitted before the Tribunal and the High Court.

(3.) The Insurance Company has verified the bills preferred and has submitted that the bills with respect to Rs.21.00 lakhs are genuine. It is also submitted that an amount of Rs.1.00 lakh was additionally granted by the High Court towards medical expenses. The learned Senior Counsel for the appellant however submitted that many of the bills which were relatable to the expenses before the disposal of the appeal by the High Court could not be produced before the High Court. It was submitted that the pending bills were about Rs.38.00 lakhs which included the expenses incurred before the appeal was disposed of by the High Court. As of now, the bills produced by the appellant has been verified and an amount of Rs.21.00 lakhs is admitted to be genuine. Considering the fact that the High Court had modified the award and granted a further Rs.1.00 lakh, after deducting the same, we are of the opinion that an amount of Rs.20.00 lakhs is to be paid to the applicant for expenses incurred in sustaining the life of the victim, her son, for 20 years when he was completely bed ridden from 2001 till 2021 with 100% disability as certified by the All India Institute of Medical Sciences.