BALWANT SINGH Vs. SOHAN SINGH

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 45,727 has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) The accident dated 7th May, 2003 resulted in grievous injuries to the appellant. The appellant was driving his TSR No. DL-1RD-7971 while going from Safdarjung Hospital to Nizamuddin along with passengers when he was hit by a Honda City car bearing No. DL-6CG-8432. The appellant suffered fracture of shaft femur left side (middle 1/3rd) and was admitted at Khetrapal Hospital, Bali Nagar from 10th May, 2003 to 16th May, 2003 where an operation was performed on 15th May, 2003 and a rod was inserted in the left shaft. The disability of the appellant has been assessed to be 80% in respect of left lower limb. As per disability certificate, it is a case of "Non union femur (L) implant in setu."

(3.) The learned Tribunal has awarded a sum of Rs. 25,000 towards pain and suffering, Rs. 10,000 towards special diet, Rs. 7,000 towards conveyance, Rs. 3,727 towards treatment. The total compensation awarded is Rs. 45,727.