KHYALI RAM Vs. RAJENDER SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.3,02,000/ - awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 22.01.2006.

(2.) DURING inquiry before the Claims Tribunal, it was claimed that on 22.01.2006 at about 9:00 pm, the Appellant was hit by a Tata Sumo No.HR -38 -K -6714 which was driven by the First Respondent in a rash and negligent manner. It was stated that the deceased was working as a farmer and was earning Rs.6,000/ - per month. It was the Appellant's case that immediately after the accident, he was removed to All India Institute of Medical Sciences(AIIMS). He was found to have suffered head injury with Traumatic Subarachnoid Hemorrhage with Soft Tissue injury on right leg and fracture on neck of fibula right. The Appellant remained admitted in AIIMS from 23.01.2006 to 28.01.2006. On account of brain injury, the Appellant suffered Hemiparesis with right facial Nerve Palsy. He was declared to have suffered 49% injury in relation to his upper right and lower limb with right side of face.

(3.) THE compensation awarded is tabulated hereunder: