HARDEV SINGH Vs. SHARNARTHI COOPERATIVE TRANSPORT SOCIETY LTD

JUDGEMENT

(1.) The claim in appeal here is for enhanced compensation. The claimant Hardev Singh sustained serious injuries when while driving his motorcycle he met with an accident with the bus PEM 5625 coming from the opposite direction. This happened on January 12, 1980 at about 6 -45 P.M. near the bus stand of village Gonaina in Tehsil Mukatsar. It was the finding of the Tribunal that this accident had been caused entirely due to the rash and negligent driving of the bus -driver. A sum of Rs. 20,000/ - was awarded as compensation to the claimants.

(2.) A reference to the material on record would show that as per the testimony of P.W. 5. Dr. Deepak Arora of the Christian Medical College & Hospital, Ludhiana, Hardev Singh had 8 injuries on his persona at the time of his admission in the hospital on January 13, 1980.

(3.) One 11/2" Ã - 1" in size lacerated wound, bone deep, on the anterolateral aspect of right knee.