GORAKH LAL Vs. JITENDER KUMAR

JUDGEMENT

(1.) Cm APPL. 4600/2017

(2.) On 17th April, 2010 at about 01:00 PM, Jitender Kumar, aged about 15 years at that time, was going on foot with his father to his school and he was hit by tractor along with water tanker bearing No.UP-83-A-7161 which resulted in grievous injuries to the Jitender. Jitender suffered pelvic fracture urethral injury which resulted in 100% permanent disability relating to urinary function, as per the disability certificate, Ex. PW1/7.

(3.) The Claims Tribunal awarded Rs.35,000/- towards medical expenses, Rs.15,000/- towards pain & suffering, Rs.10,000/- towards special diet & conveyance, Rs.2,02,500/- towards loss of future earning capacity/future income, Rs.25,000/- towards loss of amenities and enjoyment of life, Rs.20,000/- towards attendant charges, Rs.10,000/- towards compensation for disfigurement, Rs. 10,000/- towards loss of study during treatment. The total compensation awarded to respondent No.1 is Rs.3,27,500/-.