NEW INDIA ASSURANCE CO LTD Vs. ASHISH

JUDGEMENT

(1.) The appellant has challenged award of the Claims Tribunal whereby compensation of Rs.6,90,000/- has been awarded to respondent No.1.

(2.) The accident dated 13th October, 2009 resulted in grievous injuries to respondent No.1. Respondent No.1 along with his father was returning from his school at Sector 15, Rohini, Delhi on 13th October, 2009 at 01:20 P.M. when he was hit by a Santro Car bearing registration No.DL-8CN-1430. The respondent No.1 suffered 50% permanent disability in relation to his head as per the disability certificate dated 17 th January, 2013.

(3.) The Claims Tribunal awarded Rs.7,832/- towards medical expenses, Rs.25,000/- towards special diet, Rs.20,000/- towards conveyance, Rs.2,86,404.83 towards loss of future earnings, Rs.1,00,000/- towards pain & suffering, Rs.1,00,000/- towards diminishing prospect of marriage and Rs.1,50,000/- towards loss of enjoyment of life. The total compensation awarded is Rs.6,90,000/-.