GAYATRI NATH SRIVASTAVA Vs. NAZIR HUSSAIN

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 36,000/- awarded to the Appellant for having suffered injuries in an accident which occurred on 25.06.1992. THE compensation awarded can be tabulated hereunder: S.No. Head of Compensation Granted by the Claims Tribunal Rs. 15,000/- 1. Loss of Pain, Suffering and Immobility Rs. 15,000/- 2. Loss of Amenities of Life Rs. 3,000/- 3. For Medicines Rs. 3,000/- 4. Special Diet & Conveyance Rs. 36,000/- Total

(2.) THE Appellant suffered crush injury on his left hand resulting in ,,deformity and weakness with partial radial nerve injury left. He was issued a disability certificate Ex.PW5/A showing 25% permanent disability (in respect of his left hand).

(3.) PW4 Raj Sharma was Sr. Manager, HRD in Era Construction India Ltd. where the Appellant was employed at the time of the accident. This witness deposed that during the period of six years after the accident, the Appellant was given only one promotion. He gave an opinion that if he (injured) not suffered the injury, he would have got three promotions.