RAJNISH CHOPRA Vs. RAN SINGH AND ORS.

JUDGEMENT

(1.) THE claimant Rajnish Chopra seeks enhanced compensation for the injuries sustained by him in an accident with the bus CHW 138. He was on his scooter when the bus came and hit into it, resulting in the injuries suffered. This happened at Ambala on August 18,1978.

(2.) IT was the finding of the Tribunal that the accident had been caused by the rash and negligent driving of the bus driver. A total sum of Rs. 12,500/ - was awarded as compensation for the injuries caused to the claimant in this accident.

(3.) IN deposing to the state of the claimant, Rajnish Chopra, PW 9 Dr. D.R. Gulati, Professor and Head of Neuro -Surgery at the P.G.I., Chandigarh, stated that the claimant was unconscious when he was admitted in the P.G.I and had not been cured when he was discharged from the P.G.I, on September 9, 1978, as he was still not responding to calls and was restless and rolling in bed. He saw him again as an outdoor patient when he complained of generalised headache and forgetfulness. He was informed by his father and other relations of his behave our disturbances like losing his temper and sudden changes in mood. He also deposed to the impairment of the memory of the claimant. It was stated that his remote memory was fairly good but his recent memory had been markedly affected. Further, it was said that he could feed himself but needed assistance in dressing. He could not make out bills of do any accounts work. He could tell the name; of his brothers and sisters but not their dates of birth. He could not tell the food that he has taken the previous day. His psychometric evaluation was carried out and the memory test; showed poor capacity to learn and retain new material. His perceptional activity on percepts constructive task was below average. The improvement in the condition of the claimant, was said, was possible within first six month and then upto three years, but after three years there was no scope for improvement.