AB RASHID MIR Vs. UNION OF INDIA

JUDGEMENT

(1.) FOR the injuries sustained in a Motor Vehicular Accident by the Offending Vehicle bearing Registration No. 99D -121881W, the appellant filed a petition with the Motor Accidents Claims Tribunal, Srinagar -Kashmir, claiming Rs 46,70,000/ - as Compensation for the injuries received in the accident because of which his left leg above -knee had to be amputated.

(2.) DR . Abdul Khaliq, appellant -claimants witness assessed the permanent disability for the appellants leg at 75%.

(3.) TAKING monthly income of the appellant, who was 15 years of age at the time of the accident, at Rs 15,000/ - relying inter -alia on Manju Devi and another v. Musafar Paswan and another, reported as 2005 ACJ 1999, the appellant was held entitled to compensation amounting to Rs 1,68,750/ -, besides Rs 30,000/ -. for shock, pain and mental agony, and further amount of Rs 20,000/ - for inconvenience, hardship, discomfort, frustration, stigma and mental stress. A total amount of Rs 3,58,750/ - was, thus, awarded to the appellant as Compensation for the injury caused to him in the accident.