ROSHAN LAL Vs. RANBIR SINGH

JUDGEMENT

(1.) The appeal is for enhancement of claim for compensation for injuries sustained in a motor accident that took place on 20.05.2007. He had been admitted in the Government hospital at Rohtak and later transferred to the Government Medical College and Hospital at Chandigarh the following day. The medical records brought before the court evidenced that he was in the hospital between the period 21.05.2007 to 23.06.2007. The doctor had given evidence to the effect that he was having fracture dislocation of right hip joint, fracture of right fibula and lateral malleolous right with wound over right leg. The close reduction of the left leg was said to have been done on 21.05.2007 by general anesthesia and plaster was applied on right upper leg and upper tibia pin traction with two bricks was given on left lower limb. The Tribunal assessed Rs. 60,000/- as the compensation payable on the basis of the expenses that could have been incurred by taking note of the evidence of the doctor that there was limitation of movement of the left hip by 7% and the limitation of movement of the right ankle by 5%. The doctor opined that this disability could reduce over a period of time.

(2.) He was an agricultural labourer and the hospitalization and treatment must have surely impacted his income during the relevant time of treatment and post operative recovery period. There was evidence that this disability could reduce over a period of time in about a year.

(3.) The assessment is redone under respective heads and I will take the past loss of income at Rs.15,000/- for about 5 months @ Rs. 3,000/- as the loss. For an injury in the hip and the lower limb which surely restricted the movements of leg, he could not have involved in the act of agricultural operations and I would provide for an amount of Rs. 30,000/- as loss of income for a further period of 10 months, post the filing of petition. I will also make possible the claim for attendant charges, special diet and transportation at nominal sum having regard to the fact of his hospitalization for a month and the transportation expenses which he must have incurred for being taken from one hospital to another. The various heads of claims are tabulated as under:- <FRM>JUDGEMENT_209_LAWS(P&H)2_2016_1.html</FRM>