SH BACHAN SINGH Vs. PUNJAB ROADWAYS DEPOT

JUDGEMENT

(1.) MOTOR Accident Claims Tribunal, Kapurthala on a claim petition had awarded Rs. 15,000/- as compensation on account of injuries sustained by the claimant in an accident on 6th of March 1984. Aggrieved against the said award, the claimant had filed this appeal for enhancement of the compensation. In the said accident, the claimant had suffered disability to the extent of 55% on account of amputation of his leg.

(2.) I have gone through the case file and considered the submissions of the counsel for the appellant. The claimant in order to prove the injuries has produced AW-5, Dr. Kirpal Singh, Registrar Othopeadics Department, Medical College, Amritsar. He stated that on 6. 3. 1984 Bachan Singh was admitted in emergency Orthopeadic unit 2 Medical College, Amritsar, as a case of crush injury on right leg sustained in road accident. The bone had multiple fractures and the circulation was damaged. The patient was in a very serious condition as a result of blood loss. Dr. Kirpal Singh had advised the amputation in order to save the life of the patient. The case was referred to Medical College, Patiala, for further amputation.

(3.) ON examination, AW-4 Dr. A. Sidhu, MS Registrar Orthopaedic, Medical College Rajindera Hospital, Patiala, has stated that the claimant who was admitted in an injured condition on 13. 3. 1984 was operated upon by him on 20. 3. 1984 and Guilleteinne amputation of right leg was done. The Second operation was done on 16. 4. 1984 in which regular amputation was done. According to Dr. Sidhu, the patient had become physically handicapped permanently to the extent of 55%.