S.K. CHAUHAN Vs. RAHIS

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned judgement dated 28.04.2006, whereby Ld. Tribunal has granted compensation for a sum of Rs.7,60,865/- with interest @ 6% per annum.

(2.) Vide the instant appeal appellant is seeking enhancement of the compensation amount on the ground that due the accident in question appellant's right arm got amputated and his right leg was fractured and was kept in a Cast. Brace-fitting was done for three months. His Fiat car was also totally damaged in the accident.

(3.) In support of the claim, the appellant examined himself as PW2 wherein he stated that when he reached Village-Baheri on Roorkee Road, a Canter bearing registration no. UP-02-6524 (hereinafter called the offending vehicle) which was being driven in a rash and negligent manner came from the opposite side and collided with his car. Due to the impact, petitioner's car overturned and all the occupants sustained injuries. They were taken to M.G. Hospital at Hardwar by the officials of PS-Jawalapur. Thereafter, he was shifted to St. Stephens Hospital, Delhi on the next day.