BHAGWAN DASS Vs. VIJENDER KUMAR AND ORS.

JUDGEMENT

(1.) The appeal is for enhancement of compensation of Rs. 7,25,500/- awarded in favour of the Appellant for having suffered grievous injuries resulting in amputation of the right leg below knee in a motor vehicular accident which occurred on 13.06.2007.

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

(3.) The details of the compensation awarded as given in para 11 of the impugned judgment are tabulated hereunder:- <FRM>JUDGEMENT_373_LAWS(DLH)4_2015.html</FRM>