SUBHASH Vs. ISHWAR SINGH

JUDGEMENT

(1.) ADMITTED .

(2.) SINCE the records of the appeal need not be summoned for regular hearing, the case has been taken on board for final hearing.

(3.) AFTER hearing the learned counsel for the parties, we are of the view that in view of the nature of injuries which the appellant suffered on account of the accident, the grant of Rs. 20,000/- is on the lower side. It has been stated by Dr. Dhirender Srivastava of Safdarjang Hospital, Delhi, that the appellant came to the hospital with head and facial injuries for which he was admitted in the hospital on 4. 6. 1993 and discharged on 8. 6. 1993. He further stated that the appellant was again admitted on 9. 6. 1993 and discharged on 25. 6. 1993. He went on stating that both the cheek bones had fractured as also the upper jaw and nasal bone were fractured for which the appellant was operated upon for setting these bones. Internal wiring was also done and that the claimant was likely to have a slight problem in chewing.