MANJEET SINGH Vs. KAILASH KUMAR

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 3,87,776/- 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 21.08.1997. In the absence of any Appeal by the driver; the owner or the Insurance Company; the finding on negligence has attained finality.

(2.) In the instant case, the Appellant suffered fracture of his right arm, right leg and head injuries. On account of the head injuries, the Appellant suffered mild mental retardation. He was declared to have suffered 40% permanent disability by the Medical Board of Safdarjung Hospital vide disability certificate Ex. PW-3/1.

(3.) The Claims Tribunal awarded a compensation of Rs. 3,87,776/- which is tabulated hereunder:-