RAJ KISHORE SINGH Vs. MUNNA LAL MISHRA

JUDGEMENT

(1.) This appeal has been preferred by the claimant aggrieved by an award dated 15.3.2000 passed in M.A.C.C. No. 119 of 1998 by the Third M.A.C.T., Chhatarpur.

(2.) Raj Kishore in a road accident dated 10.12.1993 while he was travelling on a Hero Honda, No. UP 93-3987, was dashed by truck No. DIA 523 driven by deceased Dayanand. Raj Kishore suffered injury in his teft leg. It was amputated above knee level. Total compensation of Rs. 18,02,000 was claimed. It was alleged that the appellant Raj Kishore was earning Rs. 2,500 every month. He used to take tuitions. He is M.A. in History. He wanted to appear in the examination of Asst. Sub Inspector of Police to be held next year.

(3.) It was submitted that claimant was taken from Chhatarpur to Delhi where he was admitted on 12.12.1993 till 2.3.1994 in the hospital. He remained in Delhi along with his parents, brother and servant. Total expenditure in conveyance, treatment and diet, etc., was Rs. 80,000. It was further alleged in the claim petition that claimant was a brilliant student, had bright future prospects which has been darkened owing to amputation of his left leg.