RAJESH Vs. NAFE SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of compensation for injuries sustained in a motor accident. The issue of liability of the Insurance Company and the rashness and negligence of the insured 's driver are not in dispute.

(2.) THE claim of the appellant was supported through his own evidence as PW3 where he had given eyidence to the effect that he was taken first to the General Hospital, Hansi and after being given first -aid, he was referred to Medical College, Rohtak where he remained from 04.11.1994 to 06.02.1995. He had given evidence to the effect that he had spent Rs.60,000/ - for his medical expenses and that he had visited the hospital at least 10 to 12 times for follow -up treatment. His evidence was that he had incurred transport expenses @ Rs.700/ - for each one of his visits to the hospital. The doctor, who treated him, Mr. K.C.Mudgil, gave evidence of the effect that the claimant suffered fracture of right femur, fracture of both bones of right leg, fracture of left femur and fracture of fibula left side. The doctor also said that 14 bottles of blood had been given to him and the cost of those bottles had been met by the claimant. He certified that the claimant had suffered a permanent disability to the extent of 60% and that he would not be in a position to do any physical work. He also gave evidence to the effect that he would require a further operation in future. The medical bills relating for the purchase of medicines, apart from purchase of blood bottles, were produced as P4 to P103 that totalled up to Rs. 17,923/ -. Yet another doctor S.S. Malik was also examined to speak about the entries made in the MLR as a person, who had caused such entries.

(3.) THE appeal is allowed to the above extent.