VED PRAKASH Vs. RAJENDER PARSHAD

JUDGEMENT

(1.) THIS appeal has impugned the Award dated 02.02.2010 whereby compensation in the sum of Rs.1,40,000/- had been awarded to the claimant/injured. The claim petition had been filed by the injured Ved Prakash. He had suffered an accident at Azadpur T-Point, GTK Road, Delhi at 07:00 pm when his cycle was hit by vehicle No. DL-1P 9454 which was driven in a rash and negligent manner; the injured was admitted in Hindu Rao Hospital. A permanent disability had been suffered by the injured; his MLC has been proved as Ex.PW-1/3. The injured had received injuries on his face; fractures on his left thigh and leg knee beside multiple abrasions over his body; teeth of the injured were shaken up and later on broken; two duplicate teeth were also affixed; he was operated twice for which rods had also been implanted. Ex.PW-1/4 had showed 40% disability; it was a physical impairment on his left knee, stiffness with a shortening of the leg.

(2.) THE grievance of the appellant is that no amount has been awarded under the head of future prospects; his loss of future earnings had also not been correctly appreciated; it is because of the injuries suffered by the injured his capacity to earn for future years is affected but no separate amount has been awarded. THE loss of longevity of life has also not been appreciated in the correct perspective.

(3.) A sum of Rs.20,000/- was awarded under the head of medical treatment, special diet and conveyance; this was inspite of the fact that no medical bills or record had been filed but the Court had taken judicial notice of this fact; this included an amount of Rs.5,000/- as special diet and charges.