SIKANDER Vs. RAVINDER SINGH

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,81,303 has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) The accident dated 25.7.2005 resulted in fracture of both the legs of the appellant. The appellant's right leg below knee was amputated. The appellant remained in hospital from 26.7.2005 to 28.8.2005, 29.8.2005 to 13.10.2005 and 23.10.2005 to 2.11.2006.

(3.) Claims Tribunal awarded Rs. 30,000 for pain and suffering, Rs. 6,846 towards medical expenditure, Rs. 10,000 towards conveyance and special diet, Rs. 15,224 towards loss of income during treatment and Rs. 2,19,233 towards loss of earning capacity. The total compensation awarded is Rs. 2,81,303.