PANKAJ JAIN Vs. LAL BIR

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs.1,94,750/ - has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 8th September, 1989 resulted in grievous injuries to the appellant. The appellant was going on his two -wheeler scooter bearing No.DDP -2290 and was hit by bus bearing No.DEP -2619 from behind. The appellant fell down and was dragged by the bus for about 30 -40 yards. The appellant suffered following injuries due to the accident: -

(3.) THE appellant suffered 45% permanent disability in relation to the right lower limb due to the traumatic amputation of index, middle and ring finger through the middle phalanx. The appellant also suffered permanent impairment of hearing in right ear.