NEERAJ RANA Vs. SANDEEP

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 61,684/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 29.11.2009.

(2.) THE finding on negligence is not disputed by the driver, owner and the Insurer. Thus, the same has attained finality.

(3.) IMMEDIATELY after the accident, the Appellant was removed to Sanjay Gandhi Memorial Hospital, Mangol Puri. Being dissatisfied with the treatment, the Appellant got himself shifted to Satya Bhama Hospital, Nangloi, Delhi where he remained admitted from 29.11.2009 to 06.12.2009 i.e. for eight days.