SARDARI LAL MIDHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accident Claims Tribunal, Karnal, which is, on a claim petition under Section 110-A and 92-A of the Motor Vehicles Act, had awarded a sum of Rs. 7451/- as compensation with 10% interest on account of the injuries sustained by the claimant.

(2.) IN this appeal, the appellant-claimant has prayed for enhancement of the compensation.

(3.) THE facts which emerge from the case are that the claimant, who was a passenger in Haryana Roadways Bus No. HRW 4539, had sustained injuries because of alleged rash and negligent driving of its driver Shri Radha Kishan. This bus struck against the back side of a truck as a result of which the claimant sustained an injury on the upper part of his eye. Dr. B. K. Gupta (PW-2), who medico-legally examined the claimant, had found a lacerated wound on left eye brow 2 cm. long vertically placed irregular edges, bleeding profusely. In the opinion of Dr. D. S. Thind from whom the claimant had got treatment, there is permanent loss of vision of his left eye to the extent of 30%.