SHAHZAMA Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby his claim petition has been dismissed.

(2.) THE accident dated 16th October, 2005 resulted in grievous injuries to the appellant. The appellant was driving his motorcycle bearing No. DL-7sz-6515 on ring Road near Vijay Ghat when he was hit by truck bearing No. HR-63-B-4498 from behind.

(3.) THE appellant lost sight due to the injuries and the permanent visual disability was assessed to be 100%. The appellant also lost smelling power and sensation from hip joint to right knee and left foot. The appellant remained hospitalized from 17th October, 2005 to 15th december, 2005 and underwent major operations for the head injuries.