GUDDU Vs. GIRDHARI & ORS.

JUDGEMENT

(1.) The Appellant seeks enhancement of compensation in respect of accident, which took place on 27.04.2005. The Appellant suffered 14% disability in respect of his left lower limb i.e. amputation of the toe. The Tribunal took the minimum wages of the Appellant at Rs. 3,045/ - per month, deducted 1/3 towards miscellaneous expenses and by applying a multiplier of 17 awarded a compensation of Rs. 56,712/ -.

(2.) The total compensation awarded is extracted hereunder: -

(3.) As per Raj Kumar vs. Ajay Kumar no evidence as to functional disability was brought on record. The Appellant would not suffer any functional disability on account of chopping of the toe.