SULTAN SINGH Vs. PANKAJ SINGHAL

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been preferred by the appellant against the Award/ Judgment dtd. 16/7/2015, passed by learned District Judge-III-cum-Motor Accident Claims Tribunal, Jamshedpur in Compensation Case No. 37 of 2013, whereby a meagre compensation of Rs.2,31,000.00 with interest has been awarded in favour of the appellants. In the instant appeal, the claimant-appellant prays for enhancement of compensation amount along with interest.

(3.) As per the factual matrix, on 18/11/2021, the injured, Sultan Singh was going to Jamshedpur from Chandil by his motorcycle. When he reached near T.C.I. Godown at Asanbani on NH-33, a truck bearing Reg. No. UP-78BT-4741, coming from Chandil side dashed him from back side, due to which, he fell down on the road and received grievous injuries on his right hand, leg and all over his body. Thereafter, he was taken to the Tata Main Hospital, Jamshedpur for treatment where he remained as indoor patient from 18/11/2011 to 2/12/2011 and traumatic amputation of index, middle, ring and small finger has been done. His right hand along with all fingers and thumb till elbow has been grossly crushed in the accident. On being noticed, Opposite Parties appeared and filed its written statement under Sec. 166 of the M.V. Act. Learned Tribunal, on perusal of the documents brought on record and after hearing counsel for the parties and upon going through the written statement as well as other documents, framed following issues for proper and just adjudication of the case:-