DEV BRAT TIWARI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.1,12,200/ - awarded to the Appellant for having suffered injuries in a motor accident which occurred on 11.01.1992.

(2.) DURING inquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) it was established that the Appellant suffered head injury with facio maxillary injury (right), fracture lower end of radius (left), compound and comminuted fracture, tibia and fibula (left) and fracture right mandible. He (the Appellant) was working as an Air Craftsman in Indian Air Force and was getting a salary of RS.1,500/ - per month on the date of the accident.

(3.) THE Claims Tribunal dealt with the injury, permanent disability and promotion to the higher rank as under: -