YADVINDER Vs. MEER SINGH NEGI

JUDGEMENT

(1.) THIS is an appeal for enhancement of the compensation filed by the appellant under Section 173 of the Motor Vehicles Act, 1988 against the judgment 30th and award dated October, 1999 passed by the learned Motor Accident Claims Tribunal-II, Mandi, in Claim Petition No.22 of 1995.

(2.) THE appellant-claimant was injured in a motor accident occurring on 15th October, 1994 while he was travelling in Bus No. HP-34-2377 from Banjar to Aut. There were a number of casualties arising out of this accident. The appellant-claimant had suffered multiple injuries. The following issues were framed by the Tribunal:-

(3.) WHILE discussing Issue No.2, the learned Tribunal noted that after the accident the appellant was admitted in District Hospital, Kullu, where he remained uptil 20th October, 1994. He was referred to Rajendra Hospital and Medical College, Patiala, where he was admitted on 21st October, 1994 and remained there as an indoor patient till 22nd October, 1994.