RAM PAL SINGH Vs. DARSHAN LAL

JUDGEMENT

(1.) Present appeal, under Section 173 of Motor Vehicles Act, has been filed by injured-appellant Ram Pal Singh, for enhancement of compensation.

(2.) Claimant-appellant sustained fracture of right leg, while travelling by truck, belonging to respondent Darshan Lal, which met with an accident. Accident allegedly took place due to rash or negligent driving of the truck by its driver. Truck was insured with the National Accident took place on 13th April, Insurance Company. 2000. Injured was treated at a Private Hospital at Dehradun. His leg was operated upon thrice to correct the fracture. He remained admitted to the hospital at Dehradun three times. Initially from 13.4.2000 to 16.5.2000 and then from 20.7.2000 to 18.9.2000 and third time from Whether reporters of the local papers may be allowed to see the judgment? 23.11.2000 to 16.12.2000, in connection with surgery and operations.

(3.) Learned Tribunal held that the accident had taken place, on account of rash or negligent driving of the truck and that the Insurance Company was liable to pay the compensation. It awarded a sum of Rs.62,600/-, on account of medical expenses, Rs.500/- on account of transport charges, another sum of Rs.5000/- for special diet and Rs.25,000/- as consolation compensation. Appellant is not satisfied with the quantum of compensation.