RAHUL KUMAR Vs. OM PRAKASH

JUDGEMENT

(1.) THERE is a delay of 90 days in re-filing the Appeal. For the reasons stated in the application, the same is allowed. The delay of 90 days in re-filing the Appeal is condoned.

(2.) THE Appellant seeks enhancement of compensation for having suffered a fracture in his left leg and some facial injuries in an accident which took place on 23.11.1988 at 10:15 P.M.

(3.) AT the time of the accident, the Appellant was doing Articleship with a Chartered Accountant. It was urged by the learned counsel for the Appellant that he (the Appellant) shifted to Bombay because his father was working in a private company. It is contended that once the accident and the treatment was believed, there was no ground to deny the amount of Rs. 1,00,000/- spent on the treatment by the Appellant.