DALVEER SINGH Vs. TIGER LILI & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The claimant-appellant sustained severe injuries in his right leg and right hand and some other in his stomach in an accident on 10.03.2001 wherein a Jeep U.P.-10-C-2655 which was driven negligently had hit him while he was standing on the road side. The Tribunal in a claim petition so preferred has allowed a total of Rs.2,10,000.00 in compensation with 8% interest per annum.

(3.) The Tribunal in awarding the aforesaid compensation found that the claimant-appellant at the time of the accident was aged about 22 years and he was helping his father in agriculture. There is no proof of his income and therefore, compensation admissible to him was determined by taking the notional income of Rs.15,000.00 per annum. It was held that the nature of injuries sustained by him had resulted in 50% disability and that the medical bills on record prove that he incurred expenses of Rs.23,000.00 on medicine etc. and Rs.60,000.00 on doctors and his operation.