HARISH CHAND Vs. BACHCHI SINGH NEGI

JUDGEMENT

(1.) Appellant has filed the present appeal seeking enhancement of amount of compensation to Rs.50,000/- as prayed for in the claim petition.

(2.) Appellant's case is that on 23rd May, 1984 he boarded bus No.UTF-2489 belonging to U.P.Road Transport Corporation from Haldwani for Delhi. At about 9.00 p.m. when the bus was three kilometers away from Haldwani Bus Stand, a truck No.UTF-7836 came from opposite side at a very fast speed and struck against the right side of the bus, as a result of which some persons received injuries and one of them died. The appellant also received injuries in this road accident. The bus was also being driven at a very fast speed and does not appear to be under control of the bus driver. The bus was being driven by respondent No.1 while respondent No.2 is the owner of the bus whereas, respondent No.3 is the truck driver and respondent No.4 is its owner and it is insured with respondent No.5.

(3.) The appellant suffered permanent disfigurement of his hand and also suffered permanent disablement and for a period of two months he was confined to bed and had to engage private nurse and compounder to attend him. The appellant claimed Rs.50,000/- as compensation on account of injuries suffered by him in the accident and stated that details of the amount under various heads shall be furnished with proof subsequently. It may be pointed out that no such proof was furnished by the appellant subsequent to the filing of the petition.