SANJEEV BEHAL Vs. SRI CHAND

JUDGEMENT

(1.) THIS appeal has impugned the Award dated 27.9.2008 which had awarded compensation in the sum of Rs.3,54,000/- in favour of the claimants. The claimants was the injured himself namely Sanjeev Behal; fingers of his right foot had been amputated pursuant to which he had undergone a plastic surgery.

(2.) THE Award has been impugned on the following four grounds.

(3.) THE next grievance of the learned counsel for the appellant is that no charges for keeping a servant has been given to the petitioner although the petitioner has come into witness box and deposed that he had to keep a servant and he was paying him Rs.1000/- per month. Victim was a 37 years of age and the nature of the injury suffered by him has been detailed supra; dressing charges have been awarded. Keeping in view the fact that the salary of the victim has been assessed at Rs.3300/- per month it would be difficult to conceive that the victim could pay a sum of Rs.1,000/- per month as servant charges. This argument has no merit.