SUDHIR KUMAR Vs. PRAMOD KUMAR

JUDGEMENT

(1.) BOTH the appeals (M. A. No. 985/98 - Sudhir Kumar v. Pramod Kumar and Anr. , and M. A. No. 999/98 - Ramgopal v. Pramod Kumar and Anr.) are proposed to he decided by this common judgment, as the question for determination is almost the same arising out of the same accident, though the Claims Tribunal has decided by separate awards passed in Claim Case No. 15/96 and Claim Case No. 14/96.

(2.) SUDHIR Kumar and Ramgopal (father) were on Rajdoot Motorcycle. They were going to village Kamthi. On 25-10-1995 at about 5 p. m. , when they reached near village Mahuwa, Pramod Kumar (non-claimant No. 1) driving the truck rashly and negligently, hit the motor-cycle. The claimants in both the cases, suffered injuries. Both the claimants were shifted to the Hospital at Pipariya, wherefrom they were shifted to Jabalpur and they were admitted in private hospital. Sudhir Kumar (Claimant) remained unconscious for 20 days due to head injury and also lost memory. That apart, there was fracture in the right leg and for treatment of which, iron rod had been inserted. For shifting him to hospital at Jabalpur, he spent Rs. 2000/- on four persons. During the year 1995-96, he could not do well in agriculture and dairy on account of the accident, as a result of which, he sustained loss of Rs. One Lakh. He had to engage two labourers for this purpose against payment of Rs. 400/-each. He incurred medical expenses of Rs. 41,385/-, Rs. 9000/- for doctor fee and Rs. 3000/- for special diet. Future loss towards deformity is of Rs. 3,36,000/-and for pain and suffering Rs. 10,000/-, total compensation claimed Rs. 4,99,385/ -.

(3.) RAMGOPAL (Claimant) sustained fracture in right leg, for treatment of which, iron rod has been inserted. Deformity has occurred on leg as a result of the accident, for which there is no permanent treatment. In addition to service, he was engaged in agricultural work. Due to this accident, he sustained loss of Rs. One Lakh. During the year 1995-96, Rs. 800/- per month had to be spent on skilled labour, he had to employ. He incurred Rs. 10,091/- for medical expenses in private hospital, Rs. 5,000/- for doctor fee, Rs. 2000/- for special diet, loss towards agriculture Rs. 50,000/-, Rs. 2,49,200/- for future loss in agriculture, pain and suffering for Rs. One Lakh, Rs. 2,000/- for shifting him to hospital at Jabalpur for medical check up and Rs. 15,000/- for damages to motor-cycle, total compensation claimed Rs. 4,33,690/ -.