RAJINDER SINGH Vs. R.M. SONI

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.28,151/ - awarded in favour of Rajinder Singh who suffered injuries in a motor accident which occurred on 23.08.1985. At the time of the accident, the Appellant was working as a Meter Reader in Delhi Electricity Supply Undertaking (DESU) and was earning a salary of Rs.2226.15P per month (as deposed by PW -1).

(2.) THE Appellant suffered injuries on various parts of his body including crush injuries on the right leg. He suffered fracture of both bones in the right leg. He was operated upon in Hindu Rao Hospital. He then received treatment in Safdarjung Hospital and Sir Ganga Ram Hospital. On account of the treatment he took leave for the period of about 13 months. As per the Disability Certificate issued by Dr. S.P. Mandal, there was permanent disability to the extent of 40% in respect of his right lower limb.

(3.) THE compensation awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) is tabulated hereunder: - <FRM>JUDGEMENT_5405_ILRDLH22_2012.html</FRM>