RAM SWAROOP SAINI Vs. BALDEVA RAM & ORS

JUDGEMENT

(1.) - The present appeal has been filed by the injured. It was pleaded in the claim petition that on 30.5.2002, the appellant Ram Swaroop Saini was driving motorcycle bearing Registration No.AP-9-245, for going to his village Losal. On the Sikar Khud Road, near Khud Petrol Pump, a Jeep bearing Registration No.RJ14 3C 2546, came from the opposite side. The driver of the Jeep was driving the vehicle in a rash and negligent manner. The said Jeep had hit the motorcycle. Resultantly, Ram Swaroop Saini received simple and grievous injuries.

(2.) The Tribunal while decided the claim petition, noted that the appellant received injury on the right ankle as a result thereof, fracture was caused and his right foot was crushed and two fingers of the right foot were amputated. Having said so, the Tribunal relied upon the disability certificate (Exhibit-105) and awarded Rs.22,500/- under the head of permanent disability. For amputation of two fingers of the foot, the Tribunal awarded Rs.10,000/-. The Tribunal also awarded Rs.15,494/- towards medical expenses. Rs.1,400/- were awarded towards diet and Rs.15,000/- were awarded under the head of transportation.

(3.) Ram Swaroop Saini, was aged 21 years and was unmarried. The learned counsel for the appellant has submitted that marriage 2/3 prospects of the appellant had diminished due to disability suffered by him to the extent of 15%. The appellant also remained admitted in the hospital for fifteen days. It is also stated that the appellant was operated twice.