N.V. Ramana, J. - (1.) Delay condoned. Leave granted.
(2.) The appellant, who was severely injured in a motor accident, has preferred this appeal aggrieved by the quantum of compensation awarded by the Principal Bench of the High Court of Madhya Pradesh at Jabalpur by its judgment and order dated 4th April, 2013.
(3.) Briefly stated the undisputed facts are that on 13th April, 2004 when the appellant was travelling in a mini bus from Mandla to Bamhni, being driven by Respondent No. 1, suddenly it turned turtle at a place called Kishanpuri Ghat, resulting in grievous injuries to his left leg. He was rushed to the Medical Hospital at Jabalpur where he underwent treatment till 19th April, 2004. As his condition was deteriorating, he was referred to Victoria Hospital at Jabalpur where in order to save his life his left leg had to be amputated from the thigh portion and he remained there as an indoor patient till 5th June, 2004.;