RAMHET SINGH Vs. KEDAR SINGH

JUDGEMENT

(1.) THIS appeal is filed by the claimant for enhancement of compensation.

(2.) BRIEF facts of the case are that the appellant was returning from sub-jail Jaura to Gwalior in a Government owned vehicle Matador bearing registration No. MP-02/7224 at Opposite "Karil Wale Baba" AB Road Morena. Accident caused injuries in the nose, right cheek, right and left leg joints and right hand. Complaint was lodged and challan was filed under Sections 279, 337, 338,I.P.C. in the Court. Appellant Ramhet was examined in District Hospital, Morena, thereafter he was returned to Gwalior for treatment. He has suffered grievous injuries in right and left legs and right hand and suffered fracture. Appellant submitted that he has suffered permanent disability. On account of permanent disability he is unable to carry out his business of milk vending and on account of severe injuries and permanent disability suffered by him, he filed an application for compensation and claimed compensation for Rs. 6,38,500 with interest.

(3.) NOW the question arises in this case is whether appellant has suffered permanent disability.