RAMANDEEP SINGH Vs. MOHD HASAN

JUDGEMENT

(1.) HEARD on IA. 632/03, which is allowed and service of notice on respondent No. 2, the driver of the offending vehicle and who was ex -parte before the Tribunal below, is dispensed with.

(2.) HEARD on merits.

(3.) THERE is evidence on record to show that as a result of the said accident the appellant sustained fractures in his left femur, mandible and cheek bones besides loosing his eight teeth. He had to undergo prolong treatment in T.Choithram Hospital, Indore and was operated upon thrice by various doctors. Treatment bills to the tune of about Rs. 1,50,000/ - were produced though in instalments, before the Tribunal below. The Tribunal has awarded Rs. 30,000/ - only towards treatment, Rs. 40,000/ - towards the said disability, Rs. 15,000/ - for pain and suffering, Rs. 5,000/ - for special diet and Rs. 5,000/ - towards the repair of the scooter which was also damaged in the said accident.