OM PARKASH Vs. KALU RAM

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 67,500/- has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) The accident dated 6th September, 1982 resulted in grievous injuries to the appellant. The appellant's left leg was crushed under the truck which resulted in amputation of left leg below knee. The percentage of permanent disability of the appellant has been assessed to be 50% vide certificate Ex.PW1/24.

(3.) The learned Tribunal has awarded Rs. 5,000/- towards expenses on treatment, Rs. 2,500/- towards expenses on special diet, Rs. 5,000/- towards conveyance, Rs. 5,000/- towards pain and agony and Rs. 50,000/- towards permanent disability. The total compensation awarded is Rs. 67,500/-.