DIVISIONAL CONTROLLER, NWKSRTC Vs. PUTTAPPA

JUDGEMENT

(1.) Though today this matter is listed for admission, with the consent from both sides, considered the matter on merits.

(2.) Heard the learned counsel for the appellant and the respondent.

(3.) The factual matrix of the case of the appellant is that, this respondent is working as a Driver and on account of accident, he suffered injuries and the injuries are simple in nature. However, he was referred to the Medical Board and the Medical Board has given its opinion/certificate which is at Ex.P.9. In the said certificate it is mentioned that, the applicant/respondent has suffered with head injury and the Board after having gone through all available medical and other documents, certified that the applicant/respondent is unfit to execute the duty of driver in view of impairment in mental speed on neuropsychological side and he was also given the job of Peon and continued to make salary payment and no loss of any income. However, the counsel appearing for the appellant would submit that, the tribunal has committed an error in awarding an amount of Rs.1,50,000.00 under the head of loss of future amenities of life or for disability assessed with hypothesis and hence, it required interference of this Court and the same is un-reasonable, hence, it requires interference of this Court and orders has to be modified.