KUMAR RITVIJ Vs. BHAWAN KUMAR JHA

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,20,000 has been awarded to the appellant. The appellant seeks enhancement of the award amount. Respondent No.2 has filed cross-objections seeking reduction of the award amount.

(2.) The accident dated 2nd January, 2001 resulted in grievous injuries to the appellant. The appellant was a pillion rider on a two wheeler scooter driven by his father. On 2nd January, 2001 at about 3.20 p.m., the said scooter was hit by Ceilo car bearing No.HR-26G-3857 on the crossing of 1-Avenue Road towards Sarojini Nagar Market.

(3.) The appellant was aged 16 years at the time of the accident and he suffered compound fracture of left shaft femur bone besides peeling of skin and ligaments and abrasions on many parts of the body. The appellant was operated at St. Stephen's Hospital where a steel rod was inserted and he was confined to bed for six months.