ARUN SEHGAL Vs. JAI RAM VASHISHT

JUDGEMENT

(1.) THE Appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 61,936/ - has been awarded to him. The Appellant seeks enhancement of the award amount.

(2.) THE accident dated 26th August, 1986 resulted in grievous injuries to the Appellant. The Appellant was travelling in scooter bearing No. DIK 5857 as a pillion rider when he was hit by car bearing No. DBA 9011. The Appellant suffered lacerated wound in his left knee and compound fracture of lower 1/3rd of left leg. The Appellant remained admitted in the base hospital from 26th August, 1986 to 9th September, 1986, from 22nd September, 1986 to 21st November, 1986 and thereafter from 6th January 1987 to 22nd January, 1987.

(3.) THE injuries suffered by the Appellant resulted in disability which was assessed by the Medical Board of Air Force as 50% vide disability certificate, Ex.PW1/5. The Appellant started walking with the help of crutches after 5th April, 1987 and remained on crutches for a period of two months. During this period, the Appellant underwent physiotherapy and thereafter, he started walking with the help of stick for a period of one month. The Appellant was drawing a salary of Rs. 2,120/ - per month at the time of retirement from service. The Appellant had planned to secure suitable civil employment after his retirement and he ultimately started private job at a salary of Rs. 800/ - per month. However, after a period of ten months, the Appellant started his own business of real estate.