LAWS(DLH)-2010-1-461

S N BHARDWAJ Vs. AMIR KHAN & ORS

Decided On January 12, 2010
S N Bhardwaj Appellant
V/S
Amir Khan And Ors Respondents

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 11,000 has been awarded to the appellant. The appellant seeks the enhancement of the awarded amount.

(2.) The accident dated 8th March, 2004 resulted in injuries to the appellant. The appellant suffered grievous injuries on his right hand. The appellant was given 24 stitches on his right hand and he remained under treatment for three months and could not attend to his work. The appellant is lawyer by profession.

(3.) The learned Tribunal awarded Rs 1,000 towards medicines, Rs. 5,000 towards pain and suffering, Rs. 4,000 towards loss of income and Rs. 1,000 towards conveyance and special diet. The total compensation awarded is Rs. 11,000.