REGENT COMPUTRONICS PVT. LTD.

NASEEM Appellant

V/S

PRAKASH VIR Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,88,000/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 02.12.2008.

(2.) IN the absence of any Appeal by the driver, owner or the INsurer, the finding on negligence has attained finality between the parties.

(3.) HE remained admitted in Jai Prakash Narayan Apex Trauma Centre from 03.12.2008 to 16.12.2008. He also suffered loss of vision to the extent of 30% in respect to his right eye. The Claims Tribunal awarded a compensation of Rs. 3,88,000/- which is tabulated hereunder:-

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NASEEM Vs. PRAKASH VIR

Referred Judgements :-

JUDGEMENT

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