YAD RAM SHARMA Vs. HARI SINGH

JUDGEMENT

(1.) THE Appellant seeks enhancement of compensation of RS.2,25,000/ - awarded to him for having suffered injuries in an accident which occurred on 16th February, 1992.

(2.) THE compensation awarded was reduced by 50% on the ground that the Appellant was himself negligent and contributed to the accident.

(3.) ACCORDING to the Appellant on 16th February, 1992 at about 1.30 p.m., he was proceeding to Sangam Vihar from Sarvodaya Enclave, when he was hit by a DTC bus bearing No. DEP 9892, which was being driven in a rash and negligent manner. He received multiple fractures and injuries on his right lower limb. He was immediately removed to AIIMS and was then shifted to National Chest Institute on 18th February, 1992.