(1.) THE Appeal is for enhancement of compensation of Rs.1,74,000/ - awarded to the Appellant for having suffered injuries in a motor accident which occurred on 12.03.1993.
(2.) ON the fateful day i.e. 12.03.1993 at about 1:50 P.M., the Appellant was crossing road at New Moti Nagar and was proceeding to take an entrance examination in MBBS. A truck No.DDL -3276 being driven by the first Respondent in a rash and negligent manner came from the side of Punjabi Bagh. It jumped the red light signal; the driver suddenly applied brakes; the truck turned turtle; the Appellant suffered injuries as both his feet and right hand came under the truck. He was immediately removed to ESI Hospital and was then shifted to Sir Ganga Ram Hospital. He remained admitted in Sir Ganga Ram Hospital from 12.03.1993 to 30.04.1993. He underwent three successful surgeries and bone grafting. He was again admitted in Apollo Hospital from 05.06.1999 to 10.06.1999 to undergo plastic surgery. It is claimed that the Appellant suffered less than 40% disability on account of crush injury on right heel and crush injury on left foot.
(3.) THE Claims Tribunal in the impugned order discussed in detail the period of hospitalization, duration of treatment and the injuries suffered by him as under: -