JUDGEMENT
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(1.)The Appellant Mohan Shah seeks enhancement of compensation of Rs. 2,20,000 awarded to him for having suffered compound fracture of pelvic region, compound fracture of pubicremi and compound fracture of both the bones of right leg, Grade II, in an accident which occurred on 4.8.2005.
(2.)It was proved on record that the Appellant was admitted in Lok Nayak Jai Prakash Narain Hospital from 4.8.2005 to 8.9.2005 and again from 4.10.2005 to 18.10.2005. The Appellant underwent several surgeries and steel plates were fixed in the leg to fix compound fracture. The Appellant was also treated by Dr. Brijesh Kumar Singh in Patna (Bihar), the place to which the Appellant belonged.
(3.)The compensation awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) is tabulated hereunder:
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