SHAM LAL BHATIA Vs. BIKAN

JUDGEMENT

(1.) THE Appellant suffered serious injuries i.e. fracture in both bones of his right leg and fracture of shaft femur of his left leg with extensive CLW and crush injury, the left leg above knee had to be amputated. Two wheeler No.DL-2S-F-2613 on which the Appellant was riding at the time of accident was badly damaged.

(2.) THE Tribunal awarded the following amount of compensation: -

(3.) THE learned counsel for the Respondent supports the award.