JARNAIL SINGH MINOR Vs. GURBAX SINGH

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal Ropar in a claim petition filed by Jarnail Singh minor through his mother Nichhattar Kaur claiming compensation on account of injuries sustained by him in a road accident on 19. 3. 1984, awarded Rs. 42,500/- as compensation, with interest at the rate of 12% per annum from the date of petition till realization. The liability to pay compensation was joint and several.

(2.) DIS -satisfied with the award, the claimant has come up in appeal for the enhancement of compensation.

(3.) IN brief, the facts of the case are that the claimant had received multiple injuries on both of his legs in a road accident on 19. 3. 1984. He was operated upon on 20. 3. 1984, 5. 4. 1984 and 24. 4. 1984. Skin grafting of both his legs was done on these three occasions. As a result of injuries, he has been in capacitated for the rest of his life and is unable to lead a normal life. The claimant what to talk for running would not be able to walk even and cannot stand erect on account of the injuries. The movements of the claimant are restricted and even he is to be carried from one place to another. During treatment, the claimant was required to take high protein diet. He had to undergo three surgeries in the PGI Chandigarh in the year 1991.