Gulab Chand Singh vs Rehmat Ali & Ors.
2009 Latest Caselaw 4527 Del

4
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                       +       MAC.APP.No.442/2009

%                                 Date of decision: 6th November, 2009


      GULAB CHAND SINGH                           ..... Appellant
                   Through:            Mr. M.K. Sinha, Adv.

                      versus

      REHMAT ALI & ORS.                           ..... Respondents
                    Through:           Ms. Geetanjali Chauhan, Adv.
                                       for R-3.

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

1.      Whether Reporters of Local papers may                  NO
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?                 NO

3.      Whether the judgment should be                         NO
        reported in the Digest?

                               JUDGMENT (Oral)

CM No. 12885/2009 (Exemption)

1. Allowed, subject to just exceptions.

2. The application stands disposed of.

CM No.12884/2009 and CM No.12886/2009

1. For the reasons stated in the applications, the delay in filing

and re-filing of the appeal is condoned.

2. Both CMs stand disposed of.

MAC No. 442/2009

1. Issue notice to respondent No.3 only.

2. Ms. Geetanjali Chauhan, Advocate accepts notice on behalf

of respondent No.3.

3. The case is finally heard at the admission stage.

4. The appellant has challenged the award of learned Tribunal

whereby compensation of Rs.5,600/- has been awarded to the

appellant. The appellant seeks enhancement of the award

amount.

5. The accident dated 24th February, 2001 resulted in simple

injuries to the appellant. The appellant was not admitted in the

hospital. The appellant could not produce any bill of the

expenditure incurred. The appellant also received Rs.5,000/-

from the driver on account of compromise of the criminal offence

before the learned Metropolitan Magistrate.

6. Considering the nature of injuries suffered by the appellant,

learned Tribunal awarded Rs.5,600/- to the appellant. The

amount awarded by the learned Tribunal is just, fair and

reasonable.

7. In the facts and circumstances of the case, the appeal is

dismissed.

8. Copy of order be given dasti to counsel for the parties under

the signature of Court Master.

J.R. MIDHA, J NOVEMBER 06, 2009 Ag