MANOHAR LAL Vs. OM PARKASH AND OTHERS

JUDGEMENT

(1.) Injured-claimant Manohar Lal aggrieved by the quantum of compensation fixed by the Tribunal, has preferred the present appeal.

(2.) Appellant Manohar Lal sustained grievous injuries on his left thigh, right thigh, face and right leg in the motor accident.

(3.) Dr. Zile Singh Kundu who was examined as PW-7 brought the relevant records and deposed that appellant Manohar Lal had suffered injuries on his right leg and lower part of the thigh. He spoke of the x-ray which disclosed fracture supra-condylar region of the femur bone. On investigation, he found that there was deep seated infection therein and the bones had not been properly united. For the said complication, appellant was operated upon. A nail was inserted for stabilization of the fracture. In addition to that, bone grafting at the fractured part was done in an attempt to achieve union of the fracture. For the fracture injuries the appellant sustained way-back in the year 1998, the afore-described operation was performed by the doctor on 1.9.2007. Dr. R.S. Gupta who was examined as PW-4, after remand of the case by this Court, had issued disability certificate Exhibit PW-4/A. He has deposed that there was 80 per cent disability sustained by the appellant.