UPENDRA Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) Even though the appeal is listed for admission, with the consent of both the Counsel, appeal is taken up for final disposal.

(2.) The appeal is by the claimant. At the time of accident he was 22 years. In a road accident, which occurred on 22.6.2001. he has suffered two fractures i.e. Fracture of Left femur and fracture of Left tibia. He lodged a claim petition seeking compensation of 10,00,000/-. The learned member of the Tribunal has awarded a sum of 2,03,000/- with interest @6% p.a. Hence, the appeal is filed seeking enhancement.

(3.) Indeed, we are not required to go into the question of act actionable negligence inasmuch as that has been accepted by the insurer and the insured.