LOV KAD Vs. MUKESH AND ORS.

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 1,33,092/ - awarded in favour of the Appellant for having suffered injuries in a motor accident which occurred on 18.06.2007. Immediately after the accident, the Appellant was removed to Muni Maya Ram Jain Hospital. He was then shifted to Max Hospital, Pitampura. The Appellant was found to have suffered head injuries, compound fracture of distal tibia and fibula, X -ray spine at L -2 level. A C.T. scan done in Max Health Care revealed head injuries consisting of a well defined hypodense area suggestive of infarct involving left occipital region and superior surface of cerebellum and a tiny area of infarct was also evident in B/L thalmi.

(2.) THE following contentions are raised on behalf of the Appellant:

(3.) THE Appellant was discharged from Max Healthcare, Pitampura after two days of the treatment. The right leg was put in POP. No evidence has been adduced by the Appellant to show the impact of the head injuries on his brain, therefore, there is no clear evidence that the Appellant took any treatment and remained under treatment for the brain injuries after his discharge from the Max Healthcare.