MANOHAR LAL SURI Vs. S MOHINDER SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.5,25,288/ - awarded to the Appellant for having suffered injuries in a motor accident which occurred on 29.01.2008.

(2.) I am not to go into the question of negligence as there is no challenge to the finding either by the owner, driver or the Insurer of the Tata truck No.JK -02 -AC -9465 involved in the accident.

(3.) THE Appellant was removed to Babu Jagjivan Ram Memorial Hospital, Jahangirpuri by the police and was then shifted to Max Hospital, Pitampura for better treatment. The Appellant remained there from 30.01.2008 to 05.02.2008. To save the Appellant's life, his right arm above elbow had to be amputated. The Disability Certificate shows that he suffered permanent disability to the extent of 80% in relation to his right upper limb.