NIRMAL SINGH Vs. SUGHAR SINGH AND OTHERS

JUDGEMENT

(1.) The injured-claimant who sustained 100 per cent disability on account of the spinal injury he suffered in the motor accident that took place on 27.7.2009, has preferred the present appeal praying for enhancement of compensation.

(2.) Claimant Nirmal Singh was 24 years old when the accident took place. He was hospitalized for treatment from 27.7.2009 to 22.11.2009. He had spent a sum of Rs.5,68,087/- towards medical treatment.

(3.) PW-2 Dr. Ashok Saini has deposed based upon the disability certificate Exhibit P-2 that the Medical Board who subjected the appellant for examination, assessed the disability of the appellant at 100 per cent on account of the cervical injury with paraplegia . It is his deposition that the said disability would affect the performance of the whole body. With such a disability, the patient was unlikely to walk and have control over his bladder function, it was observed by PW-2. The nature of the injury sustained by the appellant was also spoken to by PW-5 Dr. Ravi Ranjan and PW-6 Dr. Neeraj Narain Singh, Medical Officer attached to the Department of Orthopaedic and Spine Services, Indian Spinal Injury Centre, New Delhi.