MOHD ZAHID Vs. AJIT KUMAR

JUDGEMENT

(1.) This appeal has been preferred by the claimant/injured assailing the award dated 29th January, 2010 on the ground that the compensation awarded to the claimant was insufficient.

(2.) The claimant met with an accident on 29th August, 2007 with Bus No. DL-1P-A-7308 and received compound fracture grade III of femur and degloving injury. He remained admitted in LNJP Hospital from 29 th August, 2007 to 26th November, 2007. Thereafter he remained an OPD patient of LNJP Hospital from 9th January, 2008 to 30th August, 2008 for repair of POP Cast. It is not disputed that he received entire treatment at LNJP Hospital free of cost. He, however, had to purchase some medicines from the market and he placed on record total bills of Rs. 6,433/-. The Tribunal awarded him a sum of Rs. 7,000/- towards cost of medicines and treatment.

(3.) The injured claimed that he was a self employed person and used to make silver goods and earn around Rs. 6,000/- per month. However, he did not place on record any document in support of his claim nor did he examine any witness in support of this claim. He did not place on record any certificate showing his educational qualification. His wages were, therefore, considered to be that of an unskilled labour as on the date of accident i.e. around Rs. 3600/- per month.