DAVINDER SOOD Vs. CHET RAM AND ANR.

JUDGEMENT

(1.) THE accident dated 12th June, 1989 resulted in fracture of left femur and 11/2 hip spica was inserted on the left side on 14th June, 1989 at Bara Hindu Rao Hospital. The spica was later removed at Dayananad Medical College and Hospital, Ludhiana due to which left limb shortened by 1 inch. The appellant was again operated on 8th July, 1989 at Christian Medical College and Hospital, Ludhiana for sub trochanteric fracture of left femur and is still undergoing physiotherapy.

(2.) THE learned Tribunal has awarded Rs. 53,100/ - to the appellant which includes the compensation of Rs. 5,000/ - for pain and agony.

(3.) CONSIDERING the injuries suffered by the appellant and the surgeries performed on him and the period of his admission in hospital, the compensation for pain and agony is enhanced from Rs. 5,000/ - to Rs. 25,000/ - and compensation of Rs. 15,000/ - is awarded towards loss of amenities of life. The total compensation payable to the appellant is Rs. 88,100/ -.