PRAMOD MISHRA Vs. PRADIP

JUDGEMENT

(1.) Appellant was working as a Branch Manager in Tata Steel Company drawing a salary of Rs. 2,700.00 per month plus allowances. He was riding his motor cycle, when a bus No. DLP-6928 knocked him down on 1/12/1978. He is said to have suffered multiple fractures and his left leg was also amputated later.

(2.) Appellant filed claim Suit No. 314/79 claiming compensation of Rs. 8.85 lakhs on the plea that he was operated upon 23 times in India and abroad and remained hospitalised for 10 months or so. MACT on appreciation of evidence on record awarded him a compensation of Rs. 3, 49,792.00 by award dated 29/5/1986 but without any interest which was made payable by respondent Insurance Company despite its plea of limited liability of Rs. 50,000.00.

(3.) Appellant felt dissatisfied and filed FAO No. 214/86 for enhacement of the compensation. First Appellate Court admitted his appeal only on the point of interest and later dismissed it by order dated 3/4/1987 on noticing that his Company had paid his medical expenses including his treatment at Switzerland and the compensation awarded to him was sufficient in the circumstances of the case.