SUSHIL KUMAR Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE Appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 77,986/ - has been awarded to the Appellant. The Appellant seeks enhancement of the award amount.

(2.) THE accident dated 26th April, 2005 resulted in grievous injuries to the Appellant. The Appellant was going on his motorcycle from Seelam Pur to I.S.B.T., Kashmere Gate when he was hit by truck bearing No. HR -38F -5815.

(3.) VIDE order dated 20th January, 2010, the Appellant was directed to be examined by the Board to determine the permanent disability in pursuance to which the Medical Superintendent, Aruna Asaf Ali Government Hospital constituted the Board which examined the Appellant and issued a disability certificate certifying that the Appellant has suffered 20% permanent disability in respect of right lower limb.