KUMAR IQBAL Vs. REHMAN KHAN H

JUDGEMENT

(1.) Though this matter has come up for admission as both sides are represented and as the lower Court records have also been received, by consent the matter is heard on merits.

(2.) The appellant who sustained injuries in an accident which took place on March 4, 1989 has sought for enhancement of compensation awarded by the Tribunal.

(3.) The appellant sustained fracture of left ulna, fracture of left pubic symphysis and an injury to ulna nerve apart from multiple lacerated injuries on the forearm and left arm with extensive loss of skin. Skin-grafting was done. The doctor who examined him on January 25, 1991, i.e., nearly two years after the accident has deposed that there are residual effects of fractures and a gross scar on the left arm with clawing of the left hand fingers. He has further stated that the injuries to ulna nerve had continued. He has opined that the appellant suffered 30 per cent permanent disability of the left arm and 12 per cent permanent disability of the whole body. He has further stated that the appellant cannot now use left hand for any purpose including holding of objects, grasping or carrying any objects, etc.