JAGDISH KUMAR SHARMA Vs. D T C

JUDGEMENT

(1.) Appellant sustained injuries in a road accident on 19.9.1968. He claimed that he suffered a compound fracture in the left leg and some serious injuries on other parts of his body. He filed Claim Suit No. 478/68 (354/79) claiming compensation of Rs. 65,000.00. But MACT awarded him Rs. 13,000.00 special damages and Rs. 7,000.00 general damages, totalling Rs. 20,000.00 in all, vide award dated 29.8.1979.

(2.) He felt dissatisfied and filed FAO 156/80 for enhancement of compensation. But First Appellate Court affirmed special damages award of Rs. 13,000.00 but enhanced it for general damages from Rs. 7,000.00 to Rs. 20,000.00, after noticing that he had undergone surgery and remained under treatment from 19.9.196 8/04/1970.

(3.) Appellant has filed this LPA now, asking for further enhancement of compensation on the ground that he had remained under treatment in different hospitals from time to time and had undergone surgery whereby a bone was taken from his hip and grafted in his leg. He also claimed that his left leg had shortened by two inches.