CHHOTE LAL AND ANOTHER Vs. DHARAMVIR AND ANOTHER

JUDGEMENT

(1.) The appellants have approached this court for enhancement of the compensation awarded on account of injuries suffered by appellant Davinder, who was six years old at the time of accident and, therefore, filed the petition through his father. Appellant No.1 is the father of appellant No.2.

(2.) Learned counsel for the appellants argued that meagre compensation of Rs.10,000/- was granted for the injuries received by the child Davinder in the head who remained admitted in the hospital from 29.5.1995 to 1.6.1995. He referred to the copy of medico legal report of the injured, according to which, there were two lacerations on the occipital and frontal region, which were bone deep. There was loss of two upper incisors and bleeding from the nose and mouth. So far as the teeth are concerned, the child being very young, he must have got new incisors and was liable to be compensated only for pain and suffering.

(3.) The head injury was kept under observation but nothing serious was found and the injured was discharged from the hospital within four days.