NISAR AHMAD Vs. RAJENDRA KUMAR SONI

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.4,06,935/- has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) The accident dated 02nd June, 2013 resulted in fracture of both bones of right leg. The appellant remain hospitalized from 02nd June, 2013 to 27th June, 2013, 29th June, 2013 to 08th July, 2013 and 13th July, 2013 to 08th August, 2013. The appellant suffered permanent disability of 24% relating to right lower limb.

(3.) The Claims Tribunal awarded Rs.46,332/- towards loss of income, Rs. 1,55,676/- towards loss of future income due to permanent disability, Rs. 15,000/- towards salary of attendant, Rs.5,000/- towards special diet, Rs.5,000/- towards conveyance, Rs. 1,19,927/- towards medical bills, Rs.40,000/- towards pain and suffering, Rs. 10,000/- towards loss of amenities of life and Rs. 10,000/- towards disfiguration. Total compensation awarded is Rs.4,06,935/-.