PRASHANT KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.40,000.00 awarded in favour of the Appellant Prashant Kumar who suffered injuries in a motor vehicle accident which occurred on 08.07.2008.

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

(3.) IT is urged by the learned counsel for the Appellant that PW-1 Balraj Dhara, father of the Appellant spent a sum of Rs. 1,00,000.00 on Appellant's treatment, whereas a sum of just Rs.5,000.00 was awarded towards medical treatment. The compensation of Rs.5,000.00 awarded towards special diet and conveyance and Rs.30,000.00 towards pain and suffering is grossly on the lower side. No compensation was awarded towards loss of income to the Appellant.