RANJIT SINGH Vs. JASPAL SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of compensation for injuries suffered in a motor accident that took place on 26.04.2006. The accident took place when the claimant was going on his motorcycle. A tempo being driven by respondent No. 1 suddenly without giving any indication, turned towards right side and struck the motorcycle of the claimant, as a result of which, the claimant received multiple injuries. The doctor assessed 45% permanent disability qua left lower limb. The claimant has been regularly under treatment since then. The Tribunal assessed a compensation of Rs. 2,73,000/ -.

(2.) HE had a fracture of the lower limb and had been hospitalized for 3 months. I shall rework the compensation under various heads of claim and tabulate them as under: -

(3.) THE overall compensation assessed at Rs. 2,73,000/ - is appropriate and just and I find no scope for further enhancement. The appeal is dismissed.