MANGAL KISHORE KAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE only question raised in this appeal is with respect to the quantum of compensation awarded to the injured-appellant.

(2.) THE above question arises in view of the following facts. The claimant Mangal Kishore Kaul was a pillion rider on scooter No. CHH 5757. It was going from the Railway Station towards Chandigarh when it was struck by Bus No. CHW-9088, coming from the opposite direction which was being driven negligently by the respondent's driver. The accident resulted in multiple injuries to the appellant. His right leg was shortened by two inches and resulted in disability to the extent of 70 to 80%. The Tribunal found that the accident was due to the negligent driving of the respondents driver. The compensation was assessed as under : <FRM>JUDGEMENT_593_TLP&H0_1988.htm</FRM> The Tribunal, however, allowed a total compensation of Rs. 1,31,000/-. The claimant had claimed Rs. 5,00,000/- as the compensation.

(3.) IT is not disputed that the claimant was a young man of twenty-one years of age at the time of the accident. He was a student of M.Sc. in the Punjab University.