AMITABH HOSKOTE Vs. ROHIT BHATIA AND OTHERS

JUDGEMENT

(1.) Above captioned two appeals are directed against impugned Award of 27th September, 2008 which grants compensation of Rs. 15,42,000/- with interest @7.5% per annum to Claimant, who was injured in a road accident on 25th August, 2003. Above captioned first appeal is by Claimant, who is an Army Officer, a bachelor aged 33 years, to seek enhancement of compensation. Additional evidence has been led by Claimant-Injured in this appeal to seek compensation of Rs. 24 lacs towards future medical treatment whereas in above-captioned second appeal, Insurer seeks reduction of compensation while asserting that it is a case of contributory negligence and on the ground, Claimant must have received reimbursement of his medical expenses as he is a government employee.

(2.) With consent of learned counsel for the parties, both the above-captioned appeals have been heard together and are being decided by this common judgment.

(3.) Facts are already noted in the impugned Award and so need no reproduction. Suffice to note that apart from evidence of Claimant-Injured, there is evidence of other official witnesses, who have proved medical treatment and service record of Claimant-Injured. Pertinently, Insurer has not led any evidence. On the basis of evidence recorded, learned Tribunal has rendered impugned Award.