NEW INDIA ASSURANCE COMPANY LTD Vs. SOHANVEER SINGH

JUDGEMENT

(1.) THESE two Appeals arise out of a common judgment dated 09.09.2008 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.12,46,233/- was awarded in favour of Sohan Veer Singh for having suffered injuries resulting into amputation of left leg above knee and fracture on the right leg in a motor vehicle accident which took place on 06.07.2006

(2.) FOR the sake of convenience Appellant in MAC APP. 615/2008 shall be referred to as to the Insurance Company and the Appellant in MAC APP. 23/2009 shall be referred to as the Claimant.

(3.) THE Claimant was removed to Springdales Hospital where he remained admitted from 06.07.2006 to 18.07.2006. Amputation of left leg above knee was done whereas POP cast was put on the right leg. THE Claimant was advised bedrest from time to time upto January, 2007.