GEORGY SOMAN Vs. MOHINDER SINGH

JUDGEMENT

(1.) Vide the present appeal, the appellant has assailed the impugned award dated 18.10.2005, whereby the learned Tribunal has granted compensation for a sum of Rs.2,95,000/- with interest at the rate of 6% per annum from the date of filing the claim petition till realization of the amount.

(2.) Present appeal has been filed for enhancement of the compensation amount noted above.

(3.) Brief facts of the case are that on 09.09.2003 at about 7.30 am, the appellant/injured was standing near Holy Child School, Tagore Garden, New Delhi, to board a bus for Azadpur. A bus bearing registration No.DL-1PB-2518 came there, which used to drop the children of the school noted above and thereafter used to proceed towards Azadpur. While the appellant/injured was in process of boarding the said bus, its driver started moving the same at a high speed and before he could board the bus, it took left turn and the appellant was hit against a stationary bus, which was on the left side of the offending vehicle. As a result, he suffered fracture in his right hand and both right and left pelvis. His urethra was also ruptured in the accident.