NEW INDIA ASSURANCE CO LTD Vs. ISHWARI PRASAD

JUDGEMENT

(1.) For the reasons stated in the application, the delay in filing the appeal is condoned.

(2.) The application stands disposed of. MAC.APP.No.23/2010 and CM No.1163/2010 1. Notice issued to respondent No.1 has been returned unserved. However, Mr. G.P. Singh, Advocate accepts notice on behalf of respondent No.1. 2. The appellant has challenged the award of the learned Tribunal whereby compensation of Rs.8,65,000/- has been awarded to claimant/respondent No.1.

(3.) The accident dated 27th May, 2006 resulted in the amputation of right leg above knee of claimant/respondent No.1. The permanent disability of claimant/respondent No.1 has been assessed as 80% as per certificate Ex.P-6. The learned Tribunal awarded Rs.4,000/- towards medical treatment, Rs.50,000/- towards pain and suffering, Rs.7,55,712/- towards loss of earning capacity, Rs.50,000/- towards arrangement of artificial limb, Rs.2,000/- towards special diet and Rs.3,000/- towards conveyance. The total compensation awarded is Rs.8,64,712/- rounded of as Rs.8,65,000/-.