S N KAUSHIK Vs. PAL VIJ

JUDGEMENT

(1.) The Appellant seeks enhancement of compensation of Rs. 19,000/- awarded to him for having suffered fracture of calcaneus right ankle in an accident which occurred on 14.08.1990. At the time of the accident, the Appellant was working as an Account Officer in Indian Airlines and was getting a salary of Rs. 4662/- per month as per the salary certificate Ex.PW-2/1.

(2.) The Appellant, who has argued his Appeal in person, has taken pains to point out that the injuries suffered by him were very serious, a disability for whole life which was not appreciated by the Claims Tribunal. It is thus argued that the Claims Tribunal awarded a meager compensation of Rs. 16,000/- towards pain and suffering, Rs. 2,000/- towards special diet and Rs. 1,000/- towards conveyance.

(3.) It is not disputed that the Appellant was re-designated as Assistant Finance Officer, was promoted as Deputy Manager (Finance), then as Manager (Finance) and went on to be promoted as Senior Manager (Finance) before he retired in the year 2005 on attaining the age of superannuation. The contentions raised by the Appellant are:-