Hema Thakur & Ors vs Suraj Bhan & Ors
2009 Latest Caselaw 2968 Del

14
*IN THE HIGH COURT OF DELHI AT NEW DELHI

                   +       MAC.APP.No.330/2009

                                      Date of Decision: 31st July, 2009
%

      HEMA THAKUR & ORS            ..... Appellants
                   Through : Mr. P.S. Singh, Adv.

                       versus

      SURAJ BHAN & ORS          ..... Respondents
                    Through : Mr. Amit Kumar Pandey,
                              Adv. for R-4.

CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?

3.      Whether the judgment should be
        reported in the Digest?


                           JUDGMENT (Oral)

CM No.9565/2009 (Delay)

1. For the reasons stated in the application, the delay in

filing of the appeal is condoned.

2. The application stands disposed of.

MAC.APP. No.330/2009

1. The learned Tribunal awarded a sum of Rs.22,000/- with

respect to the injuries suffered by Shamsher Singh

considering that the claimant suffered simple injuries and no

record of admission in the hospital was produced. Only the

OPD card - Ex.PW1/2 and 3 was produced. No bills for

medicines were also placed on record. The learned Tribunal

has awarded Rs.2,000/- for medical expenses, Rs.10,000/- for

pain and suffering, Rs.5,000/- for conveyance and Rs.5,000/-

for special diet on the presumption that the injured must

have spent the said amount. No material has been placed on

record even before this Court.

2. Considering the material on record, the award of

Rs.22,000/- towards the injuries suffered by the claimant is

just, fair and reasonable and does not call for any

interference.

3. The appeal is, therefore, dismissed.

J.R. MIDHA, J

JULY 31, 2009 mk