JAYAVEER SINGH Vs. JITENDER

JUDGEMENT

(1.) This appeal has been preferred against the impugned judgment by MACT, Delhi dtd. 16/9/2014, in Suit No. 176/2013. The Ld. Tribunal awarded a sum of Rs.14, 07,127.00 to the claimant.

(2.) Brief facts are that on 11/8/2013, Sh. Jayveer Singh and Sh. Rizwan were standing near the rehri of Sh. Jayveer and suddenly a car bearing No. UP 14DT 4402 driven by respondent No.1 hit the appellant. It was alleged that the said car was being driven rashly, negligently and at high speed. Both the persons fell and suffered injuries. Two separate petitions were filed claiming compensation viz, M.A.C. Petition No. 176/2013 by Jayveer Singh (the appellant in this matter) and DAR No. 379/2013 (by Sh. Rizwan). The appellant/claimant stated that he had suffered guillotine amputation, fracture on both bones of right leg, injury over ankle, head injury besides other injuries. It was stated that he was 47 years of age and was a fruit vendor and was earning Rs.12,000.00 per month. Other claims were also made relating to his treatment, cost of conveyance, expenses for special diet and of an attendant.

(3.) On the basis of the pleadings, the following issues were framed: