RAHUL BEDI Vs. KANWAR PAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,27,000/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 09.10.1994.

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

(3.) THE Appellant was aged only 5 years at the time of the accident. The Claims Tribunal took 40% disability with respect to his body and awarded overall compensation of Rs.1,27,000/- which is tabulated hereunder:-