SATYA PRAKASH MALIK Vs. IQBAL SINGH AND ORS.

JUDGEMENT

(1.) THE brief facts which led to the filing of the claim petition under section 110 -A of the Motor Vehicles Act, 1939 is that the appellant Shri Satya Prakash Malik suffered injuries in a road accident on 28.8.1980. He was driving a two wheeler scooter. At Safdarjung Road he was hit by a car driven by respondent No. 1. Shri Satya Prakash Malik suffered fracture of femur, complex fracture on right leg, fracture on right wrist and injuries on other parts of the body. He was treated in Army hospital and R.M.L. Hospital from 28.8.1980 to 4.11.1980 and from 8.12.1980 to 11.12.1980.

(2.) BASED on the evidence on record the Tribunal held that the accident took place due to the rash and negligent driving of the car by respondent No. 1. On compensation the Tribunal awarded the following compensation: -

(3.) THE present appeal is filed seeking enhancement of compensation. Learned counsel appearing for the appellant has made various submissions seeking enhancement of compensation. I will deal with the submissions of the appellant contention wise.