SOM PRAKASH SHARMA Vs. ROHIT YADAV & ANR

JUDGEMENT

(1.) The appellant was the claimant before the accident claims tribunal in accident claim case (case no. 416/10), instituted on 13.09.2010, whereby he sought compensation for injuries suffered in a motor vehicular accident that occurred on 20.06.2010, statedly due to negligent driving of motor vehicle described as Honda Accord Car bearing registration No. DL 2F BQ 0019. The tribunal held inquiry and, by judgment dated 17.12.2011, awarded compensation in the total sum of Rs. 66,279/- directing the second respondent (insurer) of the offending vehicle to pay. The said award was made inclusive of compensation towards loss of income for the period of treatment for the injuries after the accident, the income for such purposes having been assumed to be Rs. 5,278/- on the basis of minimum wages, since no income proof had been adduced. The tribunal also added Rs. 20,000/- under the head of pain & suffering.

(2.) The appeal was filed inter alia, on the grounds that the income revealed by document referred to as "Ex.PW-1/7" should have been accepted and the period of treatment taken as sixteen months, the awards under the other heads being inadequate.

(3.) The appeal was admitted and directed to be taken up in due course in the list of "regulars" as per order dated 15.02.2017. When it is called out on its own turn, there is no appearance on behalf of the appellant or the respondents.