SURENDRA PATRA Vs. LAKHAVIR SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the claimant for payment of higher compensation.

(2.) THE accident occurred on 31.7.1982. The claimant was proceeding as a helper in the truck bearing registration number O.S.C. 3345. The truck was being driven in a high speed and due to negligence of the truck driver, the truck dashed against another truck and went off the road as a result of which the claimant was thrown out of the truck and sustained injuries. The claimant was treated in the S.C.B. Medical College and Hospital, Cuttack, and his right hand was amputated. Misc. Case No. 191 of 1982 was filed claiming compensation of Rs. 1 lakh.

(3.) THUS the only question which requires consideration is relating to quantum.