- (1.) Heard Mr. Y.S. Bohra, learned Counsel appearing on behalf of the appellant and Mr. Sameer Sharma, on behalf of respondent and perused the record.
(2.) Claim Petition No. 129 of 1978, Dharam Pal Singh Tomar v. General Manager, U.P.S.R.T.C., Luknow and Ors., was filed before the Motor Accident Claims Tribunal Meerut, on the facts that claimant, who was employed as registered clerk of practising Advocate in the District Court, Mau, while he was going on 28.3.1978 by Bus No. UPB 6478 owned by U.P. State Road Transport Corporation, for short called as "Corporation", from Muzaffar Nagar to Meerut, an accident took place and the passengers including appellant received injuries. The claimant pleaded that he had received three fracture injuries: 1. Comminuted fracture on the left elbow. 2. Comminuted fracture on right humerous. 3 Fracture on the left clavicle.
(3.) In the claim petition Rs. one lakh was claimed for permanent disability, Rs. 25,000 for pain and suffering, Rs. 15,000 for loss of income from the date of accident till the period of treatment, Rs. 7,000 for expenses incurred on treatment and medicines, Rs. 10,000 for expenses on special diet and Rs. 10,000 for future expenses incurred on treatment and medicines, etc. (total Rs. 1,67,000).;