DEEPAK HANAMANT JANGALE Vs. PARASHARAM RAMU PATIL

JUDGEMENT

(1.) IT is the claimant's appeal seeking for enhancement of compensation.

(2.) THE records reveal that, the appellant herein has lost his left hand in the accident occurred on 03.02.2009. The left upper limb of the appellant is amputated above the elbow. He was a coolie by profession. The Tribunal having held that the claimant has suffered 25% disability in respect of the whole body, awarded compensation of Rs. 3,01,189/ - in toto under various heads. It is relevant to note that the Tribunal has taken Rs. 100/ - per day as the daily wages of the appellant/claimant.

(3.) INSOFAR as quantum of compensation is concerned, we find that the compensation awarded by the Tribunal is grossly inadequate.