HITENDRA SHARMA Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THE appeal has been preferred by claimant assailing the award dated 3. 8. 2004 passed by the Tenth Addl. M. A. C. T. (Fast Track), Gwalior in Claim case No. 35 of 2003.

(2.) THE claimant preferred claim petition on account of personal injury sustained in an accident dated 20. 6. 2002, he sustained injuries on radius ulna and other parts of the body. He became permanent disabled, he cannot work as a sports teacher. The claimant was working as sports teacher in wendy School, he used to earn Rs. 4,500 per month. The claimant has suffered surgery twice as well as obtained continuous treatment. Compensation of Rs. 24,00,000 was claimed.

(3.) THE owner and driver of the vehicle remain ex pane.