RAJ KUMAR Vs. PARDUMAN SOOD AND ANOTHER

JUDGEMENT

(1.) This is appeal filed by Raj Kumar-claimant seeking enhancement of compensation allowed by the Motor Accident Claims Tribunal, Ambala (later referred to as 'the Tribunal') for the injuries suffered by him in a motor vehicle accident with Maruti car bearing registration No. CH-01-K-0751 (later referred to 'the offending vehicle') owned and driven by Parduman Sood-respondent no. 1 and insured with respondent no. 2-New India Assurance Company Ltd. Claimant was posted as Head Constable in Haryana Police, who has now taken voluntary retirement vide order dated 26.07.2000 (Ex. P-6).

(2.) Case of claimant, in brief, is that on 07.02.1997 at about 05.15 p.m., he was returning from duty on his scooter bearing registration No. CH-01-M-3253, on which his colleague Manjit Singh was pillion rider. The scooter was hit by the offending vehicle, which was being driven by respondent no. 1, in a rash and negligent manner. In the accident he received grievous injuries and was taken to Civil Hospital, Panchkula by Manjit Singh. After first aid he was referred to Sector 16, General Hospital (Government Multi-Specialty Hospital), Chandigarh, from where he was referred to PGI, Chandigarh as he was in critical condition. He remained admitted in PGI from 07.02.1997 to 20.02.1997 for about 15 days. He incurred expenses of Rs. 20,000/- on medicines and operation, Rs. 5000/- on conveyance, Rs. 10,000/- on special diet and Rs. 3000/- as salary paid to attendant. He remained confined to bed. Even after discharge from hospital, he kept on visiting PGI and required operations for removal of nailing and for future medical treatment. He has also suffered 20% disability as per disability certificate (Ex. P-1) issued by the medical board. The injuries have resulted in loss of his future avenues of promotion. He cannot sit cross-leg, stand or walk for a long duration. Up-bringing of his dependants and education of his children was also adversely affected.

(3.) The Tribunal allowed compensation of Rs. 31,000/- to claimant, which was computed as follows:- <FRM>JUDGEMENT_564_LAWS(P&H)2_2016_1.html</FRM>