VINOD KUMAR @ BITTOO Vs. ROSHNI

JUDGEMENT

(1.) THE Appellant Vinod Kumar seeks enhancement of compensation of Rs.12,110/- awarded to him for having suffered injuries in a motor vehicle accident which occurred on 23.03.2006.

(2.) IMMEDIATELY after the accident, the Appellant was removed to Babu Jagjivan Ram Hospital. He was found to have tenderness on his left hip. On obtaining X-ray pelvis with both hips, it was found that the Appellant had suffered # intertrochanteric right femur. He was advised internal fixator(DHS under c-arm). The Appellant was referred to other Hospital as the said facility was not available. The Appellant's family removed him to Santom Hospital. The

(3.) IT is urged by the learned counsel for the Appellant that the Appellant suffered serious fracture resulting into his long confinement. Although, the Appellant did not produce any documentary evidence with regard to the expenditure, yet the Claims Tribunal was under obligation to make an assessment of the expenditure as well as loss of income suffered by him.