SUKUMAR SAHA Vs. KISHORE KUMAR BHATTACHARJEE AND ORS.

JUDGEMENT

(1.) THIS review petition has been filed seeking a review of the judgment dated 24th September, 2013 whereby this Court enhanced the compensation payable to the claimant from Rs. 2,37,280/ - to Rs. 3,18,500/ -.

(2.) IN the review petition it was averred that some of the evidence which was on the record of the trial Court was not made part of the paper book and as a result of which in course of hearing these documents could not be brought to the notice of the Court.

(3.) I have now gone through the trial Court record. During the course of the review petition certain other documents have been submitted to show that the claimant underwent girdle stone arthroplasty at Apollo Hospitals, Chennai on 01.08.2005 and was advised not to travel for long distance. The amount paid at Apollo Hospital is Rs. 61,154/ -. Keeping in view and the distance is involved and the period of treatment i.e. from 31.07.2005 to 09.08.2005 i.e. 10(ten) days, I feel that at least Rs. 1000/ - per day should be awarded for attendant charges etc. and some amount should be awarded for transportation. Therefore, the claimant is awarded Rs. 70,000/ - for the treatment at Apollo Hospital, Chennai from 31.07.2005 to 09.08.2005. In addition thereto, he is also awarded Rs. 10,000/ - for attendant charges and Rs. 10,000/ - for transportation.