JAI PRAKASH Vs. K SUNDARAM & ORS

JUDGEMENT

(1.) The appellants have challenged the award of the Claims Tribunal whereby compensation of Rs.8,66,000/- is awarded to the claimant, Jai Prakash.

(2.) On 07th February, 2013 at about 03:10 P.M., the claimant Jai Prakash was going on his bicycle at Kheri Pul Chowk, Old Faridabad, Haryana when he was hit by a bus bearing No.HR 38N 2112 being driven by K. Sundaran. Jai Prakash suffered fracture of inferior pubic rami, fracture of both bones of right leg (Grade-III), fracture of bimalleolor (right), fracture of medial condyl left femur and fracture of lateral condyl tibia (left) which resulted in deformity of right leg, ankle, foot and muscle and tendons of bones were exposed for which he took the treatment from BKH Hospital, Faridabad and thereafter, from Safdarjung Hospital. He was admitted in Safdarjung Hospital on 07th February, 2013 where he underwent a surgery on 13th February, 2013 and was discharged on 21st February, 2013. The injuries suffered by the claimant resulted in 79% permanent disability relating to his right lower limb.

(3.) The Claims Tribunal awarded Rs.20,000/- towards medical treatment, Rs.10,000/- towards conveyance charges, Rs.10,000/- towards special diet, Rs.60,000/- towards pain and agony, Rs.1,60,000/- towards loss of income, Rs.5,66,000/- towards loss of earning capacity, Rs.20,000/- towards loss of amenities of life and Rs.20,000/- towards attendant charges. The total compensation awarded is Rs.8,66,000/.