SUBASHCHAND JAIN Vs. GANAPATHI

JUDGEMENT

(1.) THIS appeal by the injured claimant in a motor accident is for enhancement of the quantum of compensation in respect of the injury suffered by him in the accident.

(2.) THE claimant/appellant was a passenger in a tempo which was involved in the accident. The claimant suffered extensive injuries particularly as resulted in fracture of right femur, fracture of right zygomatic complex, fracture of nasal bridge, fracture of noso eluamoidal, fracture of mandible and other injuries. He has also suffered injuries to his face. The injured appellant underwent hospitalisation for a long period of 6 months and had to undergo operations in respect of the fracture to his leg. A steel rod has been fixed and for removal of the same he had to undergo further operation. He incurred considerable medical expenses. The claimant was a businessman doing business in manganese ore.

(3.) THE Tribunal after considering the nature of injuries sustained by the claimant, the period of hospitalisation, medical expenses incurred etc. , awarded compensation as under: <FRM>JUDGEMENT_433_KANTLJ4_2002Html1.htm</FRM>