AJAY MITTAL Vs. MADAN GOPAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.80,800/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Appellant for having suffered injuries in a motor vehicle accident which occurred on 28.06.1992.

(2.) IN the absence of any Appeal by the driver, owner and the Insurer the finding on negligence has attained finality between the parties.

(3.) THE Appellant was operated upon on 28.06.1992 at 9:00 P.M. under general anesthesia. Debridement of wounds and closed reduction of fracture of tibia and fibula and skeletal traction was applied on left leg for fracture of femur.