YOGENDER Vs. SURENDER SINGH

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 4,52,470.00 has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) The accident dated 24th Jan., 2001 resulted in grievous injuries to the appellant. The appellant was boarding the bus bearing No.DL-IP-6475 at Durga Puri Chowk bus stand when the driver moved and accelerated the bus due to which the appellant lost his balance, fell down and was crushed under the rear wheel of the bus.

(3.) Both the pelvic bones of the appellant were fractured due to the accident for which he was initially admitted in the hospital for 46 days from 24th Jan., 2001 to 12th March, 2001 where a rod was inserted in the left leg and both the legs were put under plaster. The rod inserted in the appellant s left leg later broke down and, therefore, he was again admitted in the hospital from 11th April, 2002 to 24th April, 2002 for insertion of a new rod. The new rod also got infected causing pus formation and, therefore, the appellant was again admitted in the hospital from 9th Oct., 2002 to 14th Oct., 2002.