GOVIND PRAKASH Vs. ICICI LOMBARD INSURANCE COMPANY LTD

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.86,728.00 awarded in favour of the Appellant Govind Prakash for having suffered injuries in a motor vehicle accident which occurred on 30.07.2007.

(2.) IN the absence of any Appeal by the driver-cum-owner and the insurer, the finding on negligence reached by the Claims Tribunal has attained finality.

(3.) IMMEDIATELY after the accident, the Appellant was admitted in All India Institute of Medical Sciences (AIIMS). On the next day he was discharged. At the time of discharge on the next day, the Consultant noted his diagnosis as minor head injury.