NARAYAN BAHADUR Vs. SUMIT GUPTA

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.93,207/- awarded in favour of the Appellant Narayan Bahadur for having suffered injuries in a motor vehicle accident which occurred on 16.04.2007.

(2.) ON the aforesaid day, at about 7:45 PM the Appellant was waiting for a bus at bus stand Moti Bagh-I, Ring Road. A Santro car No.DL-3CAB-6440 being driven by Respondent Sumit Gupta in a rash and negligent manner came from the side of Dhaula Kuan and dashed against the Appellant. As a result of the forceful impact, the Appellant fell down and suffered multiple grievous injuries all over his body, particularly, on his head. The Appellant was removed to Safdarjang Hospital where he remained as an Indoor patient for about one month and Outdoor patient for about two years.

(3.) IN the absence of any Appeal by the First Respondent (the owner-cum-driver of the Santro Car) and the Insurance Company (Respondent No.2), the finding on negligence has become final between the parties.