SHIDDHI GOPAL DIXIT ALIAS SIDDH Vs. SIYA RAM

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 3,33,701/- has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) The accident dated 7th December, 2006 resulted in grievous injuries to the appellant. The appellant was crossing the road when his right hand got crushed between the offending truck and a stationary truck parked therein. The appellant's right hand was amputated and his permanent disability was assessed as 85% as per the disability certificate. The appellant was working as a fruit vendor. The learned Tribunal awarded Rs. 25,000/- towards pain and suffering, Rs. 41,341/- towards medical expenditure, Rs. 15,000/- towards conveyance and special diet and Rs. 2,52,360/- towards loss of earning capacity. The total compensation awarded is Rs. 3,33,701/-.

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