A. M. Khanwilkar, J. - (1.) The present appeals take exception to the judgment of the High Court of Delhi in MAC Appeal No.393/2009 dated 6 th December, 2016, whereby the High Court declined to enhance Signature Not Verified the compensation amount awarded to the appellant by the Digitally signed by SUBHASH CHANDER Date: 2018.02.09 14:27:57 IST Reason: Motor Accident Claims Tribunal and to the order dated 18th January, 2017 dismissing the Review Petition No.20 of 2017.
(2.) The Motor Accident Claims Tribunal (for short, the Tribunal ) vide order dated 4th April, 2009, awarded compensation to the appellant and his father in law to the tune of Rs.5,59,584/- and Rs.4,53,131/- , respectively, against which four appeals were filed before the High Court, one each by the appellant and his father in law and two cross appeals by the respondent, all of which were disposed of by the impugned judgment. The appellant alone has assailed the impugned judgment and prays for grant of enhanced compensation amount.
(3.) As can be gleaned from the claim petition, the appellant and his father in law suffered serious injuries on 26 th January, 2005, when their car was hit by bus no. UP 25 G 9132, owned by the respondent and being rashly and negligently driven by one Alam Beg. The extent of the injuries caused to the appellant included haemorrhage, multiple cuts, bruises and fractures all over the body and post traumatic optic neuropathy. The appellant was treated at several hospitals and operated upon but suffered disability of 25%. He then filed a claim petition in the Tribunal, Karkardooma, Delhi, against the driver of bus no. UP 25 G 9132, Alam Beg, and the respondent on 27th January, 2006.;