MANGAL KISHORE KAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) On November 18, 1981, Scooter No.CHH-5757 and bus No.CHW-9088 were involved in an accident. The claimant who was on the pillion seat of the scooter received multiple injuries. His right leg was fractured. He had to undergo surgery. He had remained in the hospital for a period of more than three months. He claimed a compensation of Rs.5 lacs.

(2.) The Motor Accident Claims Tribunal, after consideration of the evidence, awarded a compensation of Rs. 1,31,000/-. The claimant was not satisfied. He filed an appeal. The learned Single Judge enhanced the compensation to Rs.2,10,000/-. Still not satisfied, he has filed the present Letters Patent Appeal.

(3.) Mr. Suri has contended that the appellants leg has been shortened. He cannot sit straight. His marriage prospects have been adversely affected. As such, he deserves to be awarded a higher compensation, in particular, learned counsel has submitted that the compensation awarded by the learned Single Judge for shortening of the leg, pain and suffering and disability, is not adequate. He has further submitted that even the expenses have not been fully paid to the appellant.