PURSHOTTAM Vs. HASAN ALI

JUDGEMENT

(1.) AN amount of Rs. 74,000 (rupees seventy -four thousand) only has been awarded to the claimant -appellant on account of injury sustained by him on his right leg due to the accident caused by the bus owned by the Rajasthan State Road Transport Corporation (for short 'R.S.R.T.C.'). The factum of accident is not under challenge either at the instance of the R.S.R.T.C. or any other party.

(2.) THE only ground of challenge to the impugned award is that although the appellant was aged 16 years only at the time of accident his right leg is shortened by 1 3/4 inches due to which he is neither able to stand straight nor sit normally and obviously there is impairment in his ability to walk properly. The Tribunal although computed the amount after taking into consideration the medical expenses incurred which was only Rs. 2,980.85 (rupees two thousand nine hundred eighty and paise eighty -five), it has been increased to Rs. 4,000 (rupees four thousand) by the Tribunal on an overall view regarding the medical expenses and lump sum amount of Rs. 74,000 (rupees seventy -four thousand) has been awarded to the appellant which includes the aforesaid medical expenses also.