SHADI KHAN Vs. SURJEET SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th April, 1993 of the Motor Accident Claims Tribunal, Delhi (for short "the Tribunal") in Suit No. 232/80, whereby the learned Tribunal has made an award in favour of Shri Shadi Lal in case No. 279/80 to the extent of Rs. 50,000/- on all counts.

(2.) The brief facts of this case, as has been noted by the Tribunal, are as under :

(3.) The case put forth by Shadi Khan was that he was earning Rs.1800/- per month. He was 32 years of age and has suffered multiple injuries and claimed Rs. 3 lakhs. The injuries suffered by him as a result of the accident include fractured forehead bone of skull with seven inch gap, fractured nasal bone, both sides fractured jaw bones, one tooth lost, both the eyes injured and doctors had to remove one of his eye and had to replace it with plastic eye, one nostral was blocked permanently.