SURAJ PRAKASH Vs. KIRAN KUMAR

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgment dated 2nd July, 1996 passed by Sh.Rakesh Kapoor, Judge, MACT, Delhi vide which learned Tribunal awarded a sum of Rs.1,45,000/- as compensation to the appellant on account of injuries sustained by him in a road accident.

(2.) On 31st May, 1989 at about 7.45 a.m., appellant was coming towards F- Block, Krishna Nagar, Delhi and was sitting on the pillion seat of two wheeler scooter No.DBZ 4675 which was being driven by his son Rajiv Kumar. When the scooter reached near house No.7/19, Krishna Nagar, car No.DIA-4117 came from behind at a very fast speed and struck against the scooter. Respondent No.1 was driving the said car in a rash and negligent manner. As a result of the impact, the bumper of the car struck against the left foot of the appellant which was badly injured and he got compound fracture.

(3.) Appellant was removed to the hospital where he remained admitted as an indoor patient. He was operated upon and directed to report for further check- up. At the time of the filing of the appeal, he stated that he had spent a sum of Rs.10,000/- on his treatment, diet and conveyance charges etc. In all, appellant claimed Rs.5 lacs as compensation.