CHANDGI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 13.5.1984, Chandgi Ram, the owner of Car No. DHC-802, was returning to village Nand Gaon alongwith his family members. As the car reached near Makrani turning, a Haryana Roadways bus being driven by Pyare Lal came from the opposite side and collided with the car. As a result of the accident, two children were killed and several persons, including Chandgi Ram, were injured. Several claim petitions were thereafter filed and were consolidated and were ultimately disposed of by the Motor Accident Claims Tribunal, Bhiwani vide its, award dated 19.12.1983 and compensation was awarded to the various claimants. In Claim petition No. 11 of 1984 filed by Chandgi Ram, the Tribunal while holding that Chandgi Ram had suffered grievous injuries on his person and had incurred an expense of Rs. 10,000/- on his treatment, awarded this sum and also a sum of Rs. 10,000/- as compensation for the damage caused to the car, making a total compensation of Rs. 20,000/-.

(2.) THE present appeal has been filed by Chandgi Ram for the enhancement of the compensation.

(3.) THE injuries suffered by Chandgi Ram are reproduced below :-