ARUN ALOK @ ARUN KUMAR Vs. LAL SINGH

JUDGEMENT

(1.) ON 12.8.1999 at about 12.00 noon, an accident took place involving a bus belonging to the Haryana Roadways bearing registration No. HR-47-1793 driven by Lal Singh, respondent No. 1, in which the claimant, who at that time was studying in 10+2, was seriously injured. The claimant was first shifted to the General Hospital, Narnaul and then to the SMS Hospital, Jaipur and remained hospitalised therein from 12.8.1999 to 7.9.1999. He was re-admitted in the said hospital and was operated upon on 9.10.1999, 9.11.1999, 6.12.1999, 4.1.2000, 27.1.2000 and 23.3.2000. On a consideration of the evidence produced before it, the Motor Accident Claims Tribunal held that the accident had happened on account of the rash and negligent driving of the bus by Lal Singh aforesaid. It also held that the driver was holding a valid driving licence. With regard to compensation, the Tribunal held that the claimant was entitled to a sum of Rs. 20,000/- on account of medical expenses, a sum of Rs. 20,000/- on account of pain and suffering as he had been operated upon several times and had remained hospitalised for more than a month, a sum of Rs. 80,000/- towards permanent disability and a sum of Rs. 19,000/- towards conveyance charges, making a total of Rs. 1,39,000/- alongwith interest at the rate of 9% per annum from the date of filing the claim petition till its realisation.

(2.) MR . Sailendar Singh, the learned counsel appearing for the claimant, has argued that a bare reading of the evidence and the award of the Tribunal would indicate that the claimant had sustained very serious injuries and normal life had been completely disrupted as he had to depend upon others for even his day to day chores, which had marred his future as he had been rendered unfit for employment.

(3.) I have considered the arguments advanced by the learned counsel for the parties and have gone through the record.