SONU Vs. BALWANT SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of claim for compensation for injuries suffered by a minor boy whose age is not very clear from the records. The originals have been burnt and the counsel has not produced the requisite proof for assessing the age of the claimant.

(2.) IN the accident that took place on 10.06.1999, the claimant had suffered fracture of shaft femur and remained hospitalized for 21 days at Panipat i.e. at Prem Hospital, Panipat from 10.06.1998 to 21.06.1990; Dr. Misra's Hospital at Delhi from 21.06.1998 to 27.06.1998 and at Mahajan Hospital, Delhi from 07.05.1999 to 08.05.1999. The medical bills brought on record showed that on the claimant's treatment, a sum of Rs.9,850/ - had been spent and the Tribunal had awarded Rs.10,000/ - and I take that to be appropriate and retain the same. The Tribunal had provided for special diet, transportation and attendant charges at Rs.10,000/ -, which also I shall retain. For the fracture of shaft of femur and for surgical intervention for open reduction by implant of an iron rod, the Tribunal had provided for Rs.30,000/ - for pain and suffering which I shall retain. The Tribunal also awarded Rs.10,000/ - for the additional tuition which he would have required during the time when he was hospitalized and missed out his school. The Tribunal assessed Rs.60,000/ - as the compensation payable. I find all the heads of claims have been properly answered and there is no scope for further increase. The award is maintained and the appeal is dismissed.