R.P.MISRA, J. - (1.) HEARD Mr. Neeraj Tiwari, learned Counsel for the appellant and Mr. R.N. Nigam, holding brief of Mr. Vinai Khare, learned Counsel for the respondents.
(2.) THE appellant met with an accident by Jeep No. UTF 4098. After the accident he was hospitalised to the Nursing Home of Dr. Milan Mukherji, Allahabad which is a reputed Nursing Home. He also suffered from fractures and remained in the Nursing Home for two months. The findings recorded by the Tribunal are perverse. The appeal is partly allowed. The appellant is entitled to compensation for medical expenses amounting to Rs. 10,000/ -, for agriculture income Rs. 5,000/ - and for mental agony Rs. 10,000/ -. As the appellant is a Counsel and was not able to practise for one year and the monthly income of the appellant was Rs. 1,200/ -, the total compensation to which the appellant is entitled is assessed to be Rs. 39,000/ -. The appellant will also be entitled for costs which is assessed be Rs. 5,000/ -. All the aforesaid amount be paid by the Insurance Company along with interest at rate of 16% per annum from the date of accident i.e., 26.6.1986.;