DHARAM SINGH Vs. SEWARI RAM

JUDGEMENT

(1.) THE claim in appeal is for enhanced compensation. The claimant Dharam Singh, a driver employed with the Haryana Roadways, was injured when his bus HRC 4411 met with an accident with the truck HRC 7880 coming from the opposite direction. This happened on November 12, 1979, on the Bhiwani-Rohtak road.

(2.) IT was the finding of the Tribunal that the accident had been caused entirely due to the rash and negligent driving of the truck driver. A sum of Rs. 10,000/- was awarded as compensation to Dharam Singh for the injuries suffered by him in this accident.

(3.) THE claimant P.W. 1 Dharam Singh, on his part, deposed that the plaster on his leg was removed after 5-6 months and he was not able to rejoin duty till April 14, 1980, and during this period he had exhausted all his leave, i.e., leave on full pay, half pay and even without pay. He also deposed to the shortening of his leg and to the disability which he has now been left with on that account. Particular mention was made here of his inability to discharge heavy duties as a consequence of which he was no-longer deputed on long distance routes. Besides this, he also deposed to the expenses incurred by him on his treatment and purchase of medicines.