SUMIT @ EMMANUEI Vs. BHOOP SINGH AND OTHERS
LAWS(P&H)-2012-10-550
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 18,2012

SUMIT @ EMMANUEI Appellant
VERSUS
BHOOP SINGH AND OTHERS Respondents

JUDGEMENT

- (1.) Injured-claimant, Sumeet @ Emmanuei has come forward with the present appeal seeking enhancement of compensation.
(2.) The claimant was 23 years of age at the time when the accident took place. He sustained multiple grievous injuries in the said acciddent that took place 6.2.2006. He claimed Rs.25,00,000/- as compensation.
(3.) The Tribunal awarded Rs. 8,88,000/- towards medical treatment, Rs.25,000/- towards pain and suffering, Rs.50,000/- towards loss of future income and future comforts, Rs.20,000/- towards loss of income during the period of treatment, Rs.30,000/- towards special diet, transportation expenses and attendant charges, in aggregate, the Tribunal awarded Rs.10,13,000/-.;


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