Master Sandeep vs Vikas Jindal & Ors.
2017 Latest Caselaw 6252 Del

Citation : 2017 Latest Caselaw 6252 Del
Judgement Date : 7 November, 2017

Delhi High Court

Master Sandeep vs Vikas Jindal & Ors. on 7 November, 2017

$~R-424
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Decided on: 07th November, 2017
+      MAC APPEAL 1058/2011

       MASTER SANDEEP                                 ..... Appellant
                   Through:             Mr. Navneet Goyal, Advocate

                             versus

       VIKAS JINDAL & ORS.                           ..... Respondents
                     Through:           Mr. Amit Gaur, Advocate for
                                        R-3

CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA

                      JUDGMENT (ORAL)

1. The appellant was aged 8 years when he suffered injuries in a motor vehicular accident that occurred on 02.12.2008. On the accident claim case (MACT case no.1074/10/09) instituted on his behalf on 02.01.2009, the tribunal held that the injuries had been suffered due to the negligent driving of a motorcycle bearing registration no.DL-8S-T-0194 by the first respondent, the said vehicle being registered in the name of the second respondent and concededly insured against third party risk with the third respondent.

2. The injuries included fractures of mandible bone and fracture of left leg and broken tooth.

3. The tribunal awarded total compensation in the sum of Rs.65,758/- calculating it thus :-

              Medical expenses                    Rs.1,758/-
     Special diet and conveyance charge          Rs.10,000/-
     Pain and suffering etc.                     Rs.50,000/-
     Attendant charges                           Rs.4,000/-
     Total                                       Rs.65,758/-


4.     The     appeal      seeks   enhancement   of   the    compensation.

Concededly and mercifully, there is no disability suffered. On fresh appraisal of the facts and circumstances of the case, this court finds compensation awarded by the tribunal to be just and proper. There is no case made out for any enhancement.

5. The appeal is dismissed.

R.K.GAUBA, J.

NOVEMBER 07, 2017 yg