AJIT SINGH Vs. ANIL DHANKER

JUDGEMENT

(1.) THE Appellant Ajit Singh who was working as a Constable (Traffic) in Delhi Police suffered comminuted fracture middle lower 1/3rd of both bones left leg and was awarded a compensation of Rs.1,22,000.00. The Appellant seeks enhancement of compensation primarily on the ground that compensation awarded towards pain and suffering, loss of leave, special diet and conveyance is on the lower side.

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

(3.) THE following contentions are raised on behalf of the Appellants-