RAJENDRA Vs. PRADEEP PATWARI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before us aggrieved by and dissatisfied with the judgment and order dated 21.10.2008 passed by a Division Bench of the High Court of Judicature of Madhya Pradesh, Indore Bench, Indore in Miscellaneous Appeal No. 2775 of 2007, whereby and whereunder the appellant was awarded a lump sum compensation Rs. 1,75,000 for the injuries sustained by him.

(3.) The appellant, who is a Professor, was travelling in a Qualis jeep. The said vehicle collided with a truck. The appellant suffered serious injuries in his left hand and right leg. Rods had to be inserted in both limbs. He suffered fractures also in those limbs. Permanent disability suffered by him was assessed at 35 per cent by an orthopaedic surgeon. A total sum of Rs. 1,50,137 was awarded by the Motor Accident Claims Tribunal towards the injuries sustained by him, pain and suffering as also the disability. The High Court, however, increased the said sum by way of a lump sum amount to Rs. 1,75,000 but it did not assign any reason therefor.