(1.) The Appellant has challenged the Award of the Claims Tribunal whereby compensation of 1,55,000/- has been awarded to him. The Appellant seeks enhancement of the award amount.
(2.) The accident dated 27th April, 1993 resulted in grievous injuries to the Appellant. The Appellant and his wife were travelling in bus No. DL-1P-2213. The Appellant was standing near the front gate. The bus driver abruptly applied the brakes due to which the passengers standing in the bus including the Appellant and his wife fell down. The Appellant fell out of the front gate of the bus and his right foot was crushed under the wheels. The Appellant suffered grievous injuries on the right foot, fracture on left femur, injury on knee, right hand, left shoulder and other injuries all over the body. The Appellant was initially taken to Hindu Rao Hospital from where he was shifted to Batra Hospital. The Appellant remained under treatment at Batra Hospital from 27th April, 1993 to 11th June, 1993. The right forefoot of the Appellant was amputated and skin-grafting was done after healing of the wound.
(3.) The Claims Tribunal awarded a sum of 35,000/- towards the pain and suffering, 25,000/- towards loss of salary for five months, 35,000/- towards expenses on treatment, special diet and conveyance, 30,000/- towards future prospects and enjoyment of life, 10,000/- towards expenses on future conveyance and 20,000/- towards miscellaneous expenses. The total compensation awarded is 1,55,000/-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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