JHAMMAN LAL Vs. KAWALJEET KAUR

JUDGEMENT

(1.) THE Appellant seeks enhancement of compensation of ` 4,18,360/- awarded for having suffered grevious injuries in an accident which occurred on 29.06.2002 resulting into the amputation of his right leg below knee.

(2.) INITIALLY, the doctors at R.M.L. Hospital issued a Permanent Disability Certificate to the extent of 40% in respect of the right lower limb which was later on revised to 60% by Safdarjung Hospital, New Delhi.

(3.) THUS, the same disability may have a different impact on the earning capacity of an injured following a different vocation.