NATIONAL INSURANCE COMPANY LTD Vs. ASHOK TYAGI

JUDGEMENT

(1.) THE Appellant National Insurance Company Limited seeks reduction of compensation of Rs. 14,19,041/- awarded to the first Respondent Dr. Ashok Tyagi for having suffered injuries in a motor accident which occurred on 09.05.2004.

(2.) THE first Respondent who himself is an Orthopedic Surgeon suffered posterior dislocation of the right hip with acetabular fracture. Initially, open reduction and acetabular reconstruction was performed in Batra Hospital. Subsequently, acetabular reconstruction and Dysplasia Birmingham Hip resurfacing (right) was done in Apollo Speciality Hospital in Chennai. THE First Respondent remained under treatment from the date of accident i.e. 09.05.2004 till end of the year 2006.

(3.) FOLLOWING contentions are raised on behalf of the Appellant Insurance Company:-