CHARANJEET SINGH Vs. MAHAVIR SINGH

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby the compensation of Rs.4,80,000/- has been awarded to him. The appellant seeks the enhancement of the awarded amount.

(2.) The accident dated 21st June, 2001 resulted in grievous injuries to the appellant. The appellant was returning from Hemkunt Sahib and Badrinath in Maruti Van No. DL-6C-E-9749. When the said vehicle reached near Modipuram Check Post, the driver lost control and hit against a stationary truck resulting in grievous injuries to the clavicle bone and multiple fractures on the left hand and both legs. The appellant was initially taken to Sarvhit Hospital, Modipuram, Meerut. On 22nd June, 2001, the appellant was shifted to LNJP Hospital, Delhi where his left arm was amputated resulting in permanent disability of more than 50%. The disability certificate Ex.PW-1/10 was issued by LNJP Hospital. The appellant underwent the following treatment:

(3.) The Claims Tribunal awarded a sum of Rs.60,000/- towards loss of leave in lieu of loss of income for 3 months, Rs.20,000/- towards expenses on attendant and conveyance during treatment, Rs.5,000 towards special diet, Rs.1,50,000/- towards future medical expenses including the artificial limb, Rs.20,000/- towards loss of marital happiness, Rs.50,000/- towards expenses to be incurred on driver and attendant, Rs.50,000/- towards pain and suffering, Rs.1,00,000/- towards permanent disability arising out of the amputation and Rs.25,000/- towards shortening of life span. The total compensation awarded to Rs.4, 80,000/-.