ASHOK KUMAR Vs. SATPAL

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 45,000 has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) The accident dated 22.11.1996 resulted in compound fracture of both the bones of his left leg.

(3.) Learned Tribunal awarded Rs. 20,000 towards compensation for pain and suffering, Rs. 15,000 towards loss of wages, Rs. 2,000 towards medicines, Rs. 3,000 towards conveyance and Rs. 5,000 towards special diet. Total compensation awarded is Rs. 45,000.