PREHLAD SINGH Vs. BALWANT SINGH

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs.84,030.00 has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 29th May, 2006 resulted in grievous injuries to the appellant. The appellant suffered following injuries as a result of the accident:-

(3.) THE learned Tribunal has awarded Rs.10,000.00 towards loss of income for three months, Rs.53,208.00 towards loss of earning capacity, Rs.5,750.00 towards medical expenses, Rs.5,000.00 towards conveyance and special diet and Rs.10,000.00 towards pain and suffering. The total compensation awarded is Rs.84,030.00.