PRADEEP SHARMA Vs. BIR SINGH

JUDGEMENT

(1.) Appellant Pradeep Sharma, aged about 42 years and an advocate by profession, was going in his car on 6/7/1998 to Chandigarh. At about 2.15 PM, near Lalru, when he was crossing J.C. Coach Factory, a bus of Haryana Roadways bearing registration No. HR-37-4430 came at a very high speed from Chandigarh and hit his car, as a result of which appellant received five fractures on his right foot, a fracture in his rib and multiple fracture in his right arm. He was admitted in PGI, Chandigarh and remained there till 10/7/1998. Then, he was admitted to Kiran Nursing Home, DLF Faridabad, for operation and was discharged on 14/7/1998. Then he was taken to Holi Family Hospital, New Delhi, where he was operated upon for fracture on his arm on 15/7/1998 and was discharged on 17/7/1998. On the very same day, he was readmitted in Holi Family Hospital, New Delhi, for fracture on his arm. He was readmitted to Kiran Nursing Home, DLF Faridabad, and remain confined to bed till 17/7/1998. His right arm was shortened by two inches and left foot by one inch.

(2.) The Tribunal took income of appellant to be Rs.10,000.00 per month and allowed Rs.40,000.00 for loss of earning. Rs.1,00000.00 was allowed for permanent disability. Rs.1,50,950.00 were allowed for medical expenses. Rs.30,000.00 on account of pain and suffering, Rs.20,000.00 on account of transportation and special diet and Rs.10,000.00 for future prospects were allowed. Total compensation of Rs.3,50,950.00 was allowed. Appellant has filed this appeal for enhancement of compensation.

(3.) I have heard learned counsel for parties and have also carefully gone through case file.