SHIVTEJ SINGH Vs. PUNJAB ROADWAYS

JUDGEMENT

(1.) THE claim in appeal here Is for enhanced compensation. The claimant Shivtej Singh sustained serious injuries on his right leg which later led to the amputation thereof from above the knee, when his motor cycle was involved in an accident with the Punjab Roadways bus PUH-5647 coming from the opposite direction. This happened on the road between Samrala and Khamanon at about 11-30 A. M. on June 15, 1981. It was the finding of the Tribunal that the accident due to the rash and negligent driving of the bus driver. A sum of Rs. 40,000/- was awarded as compensation to Shiv Tej Singh.

(2.) A reference to the evidence on record would show that immediately after the occurrence, Shiv Tej Singh was removed to the Civil Hospital, Samrala from where he was referred to the Post Graduate Medical Institute, Chandigarh. It was there that his right leg was amputated. The claimant A. W.-1 - Shiv Tej Singh deposed that there is now only a stump of about eight inches left on his right leg.

(3.) THE claimant remained admitted in the Post Graduate Medical Institute for almost a fortnight till June 29, 1981 and he was thereafter under the treatment of his local doctor besides following up his treatment at the Post Graduate Medical Institute, as an out door patient.