AMAN MANOCHA Vs. PREM SINGH & ORS

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.2,07,000/- has been awarded to him. The appellant is seeking enhancement of the award amount.

(2.) The accident dated 28th March, 2015 resulted in grievous injuries to the appellant. The appellant was returning from office to his residence on motorcycle when he was hit by Skoda car bearing No.DL-9CQ-7788 near T-Point Ring Road, Naraina, New Delhi. The appellant suffered fracture in his right leg medial malleolous and distal shaft fibula and was initially taken to Deen Dayal Upadhyay Hospital and thereafter, shifted to Santom Hospital, Prashant Vihar, Delhi where he underwent a surgery on 31st March, 2015 for insertion of a steel rod in his right leg. The appellant remained on leave upto 13th August, 2015. The appellant underwent a second surgery for removal of the steel rod after the passing of the award on 13th September, 2016 at Indian Spinal Injuries Centre. The doctors removed the steel rod and inserted new steel rod in the surgery and opined that one more surgery will have to be performed after a year. The discharge summary of Indian Spinal Injuries Centre dated 14th September, 2016 has been placed on record.The appellant is on leave from 13th September, 2016 to 13th January, 2017. The certificate of the appellant's employer has been placed on record as Annexure A-35 with this additional affidavit.

(3.) The Claims Tribunal has awarded Rs.70,000/- towards medical expenditure, Rs.10,000/- towards conveyance, Rs.5,000/- towards special diet, Rs.12,000/- towards attendant charges and Rs.70,000/- towards loss of income, Rs.30,000/- towards pain and suffering and Rs.10,000/- towards loss of amenities of life. Total compensation awarded is Rs.2,07,000/-.