RAKESH KUMAR GIRI Vs. VEER SINGH & ORS

JUDGEMENT

(1.) The appeal is for enhancement of compensation of Rs. 13,86,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicular accident which occurred on 16.06.2008. The accident ultimately resulted in amputation of Appellant's left arm below elbow. The Appellant also suffered multiple fractures on his left leg.

(2.) In the absence of any appeal by the owner, driver and the Insurance Company, the finding on negligence has attained finality.

(3.) The compensation awarded as tabulated in para 21 of the impugned award is extracted hereunder:- <FRM>JUDGEMENT_522_LAWS(DLH)4_2015.htm</FRM>