IQBAL SINGH Vs. VIJENDER SINGH

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 35,000/- awarded in favour of the Appellant for having suffered serious injuries in a motor accident which occurred on 04.01.1989.

(2.) The manner of the accident is extracted from the opening para of the impugned judgment hereunder:

(3.) The Appellant was removed to LNJP Hospital. He underwent a surgery on 04.01.1989. The Appellant's condition did not improve as per the treatment papers Ex.PW2/1 (collectively) running into 16 sheets. There was no active movement in the Appellant's right hand. There was swelling in the right hand and ultimately it was decided to amputate the Appellant's hand above elbow in order to save his life. According to the Appellant, he took three months to recover from the injuries. The Appellant claimed that he was a self employed person working on a lathe machine at his own premise and was earning Rs. 2,000/- per month. He claimed a compensation of Rs. 2,00,000/-.