PRAMOD KUMAR MISHRA Vs. RAM NATH

JUDGEMENT

(1.) The present misc. award dated 16.4.1996 passed by Motor appeal has been preferred challenging the Accidents Claims Tribunal, Jaipur City, Jaipur in M.A.C.T. Case No. 469 of 1992 whereby the claimant has been awarded the compensation of Rs. 1,65,000 only. This present appeal has been filed for enhancement of the award.

(2.) The claimant has sustained injuries in the road accident occurred on 24.3.1992 when he was riding the motor cycle No. RRX 8736, he was struck by the truck No. RNF 3547 being driven by Ram Nath, respondent No. 1. The claimant suffered compound fractures of right hand and right leg. Right leg was amputated later on. Due to this accident, he was admitted in hospital six times and operated upon about 7 times. He had to remain on leave for about two years. He cannot climb the stairs. According to medical opinion the permanent disability is to the extent of 70 per cent. According to the claimant, he spent about Rs. 50,000 for treatment and another amount Rs. 20,000 to Rs. 25,000 was spent on special diet. The claimant claimed in all Rs. 9,00,000.

(3.) Apart from the oral evidence as many as 354 documents were exhibited. No one appeared on behalf of respondent Nos. 1 and 2.