FAHAD AHMED SIDDIQUI Vs. MAHESH KUMAR

JUDGEMENT

(1.) By way of this appeal, the appellant, who was the claimant before the Motor Accident Claims Tribunal ["Tribunal"] in MACT No. 4880/16, seeks enhancement of the compensation awarded to him by the impugned award dtd. 6/6/2017.

(2.) The facts of the case, as they appear from the award, are that the appellant was walking on the road near the main gate of Galgotias College, Noida, Uttar Pradesh, when he was struck by a car bearing registration No. HR-55-U-5988 ["insured vehicle"]. The appellant sustained grievous injuries as a result of the accident, for which he was treated first at Kailash Hospital, New Delhi, and then at the Trauma Centre, All India Institute of Medical Sciences, New Delhi.

(3.) The appellant's injury resulted in permanent disability, as certified by a disability certificate dtd. 15/12/2016, issued by Pandit Madan Mohan Malaviya Hospital, which was exhibited before the Tribunal as Exhibit PW-1/H. The certificate shows that his disability was assessed at 85% permanent physical impairment in relation to his right lower limb. The condition was assessed to be non-progressive and not likely to improve. It is also undisputed that the appellant underwent an above knee amputation of the right leg, as a result of the accident.