VIRENDRA SINGH Vs. ANAND PRAKASH

JUDGEMENT

(1.) THE appeal under Section 173 of the m. V. Act, 1988 is directed against the award dated 30th April, 1990. Appellant virender Singh seeks enhancement of the compensation awarded on account of injuries sustained at a road accident on 22nd November, 1980 involving bus No. DEP-2672.

(2.) INJURED was aged 26 years at the time of the accident. He was working as Sepoy in the indian Army and was drawing a salary of rs. 454. 45 per month.

(3.) BECAUSE of the accident, injured suffered serious head injuries resulting in paralysis of left side of body and 100% permanent disability. Besides physical injuries, he also suffered various neurological disorders such as loss of memory, loss in concentration power, etc.