ORIENTAL INSURANCE CO.LTD Vs. DARSHNA DEVI

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,15,000 has been awarded to the appellant. The appellant seeks the enhancement of award amount.

(2.) The accident dated 22nd January, 1999 resulted in the grievous injuries to the appellant. The appellant lost vision in left eye. The permanent disability has been assessed to be 30% as per the disability certificate issued to the appellant by Dr. Ram Manohar Lohia Hospital. The learned Tribunal took the permanent disability in respect of the total body as 15% and applied the multiplier of 11 to compute the loss of dependency at Rs. 79,200 rounded of as Rs. 80,000. The learned Tribunal has awarded Rs. 20,000 towards loss of enjoyment of life and pain and suffering, Rs. 6,000 towards medical expenses, Rs. 4,000 towards conveyance charges and Rs. 5,000 towards special diet. The total compensation awarded is Rs. 1,15,000.

(3.) Learned Counsel for the appellant has urged following grounds at the time of hearing of this appeal: