SRINDER GIRDHAR Vs. AMOD KUMAR

JUDGEMENT

(1.) The present appeal is for enhancement of compensation for the injuries suffered by Srinder Girdhar, aged 27 years in a motor vehicular accident which occurred on 21.7.2006.

(2.) The appellant was going on his motorcycle bearing registration No.HR-51/0753 in New Janta Colony, NIT Faridabad. His motorcycle was banged by a Dumper bearing registration No.HR- 55E/2588. As a result of the accident, the appellant fell down on the road and suffered multiple injuries, fracture as well as crush injury left upper limb with degloving of left arm and forearm with exposed bone in forearm and hand with open wrist joint and loss of soft tissue on the dorsum of hand and forearm including loss of radial nerve and extensor tendons. FIR No.232 dated 22.7.2006 was registered at Police Station Mujessar, Faridabad.

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed. The Motor Accidents Claims Tribunal, Faridabad (for short, 'the Tribunal') after considering the material before it awarded a sum of Rs. 4,18,541/- along with interest at the rate of 7.5% per annum.