UNITED INDIA INSURANCE CO LTD Vs. RAMA SWAMY

JUDGEMENT

(1.) The Appellant United India Insurance Co. Ltd. seeks reduction of compensation of Rs. 4,35,779/- awarded to the first Respondent in respect of the injuries suffered by him in a motor accident, which took place on 11.08.2006 while the first Respondent was crossing the road.

(2.) The Appellant suffered multiple grievous injuries i.e. compound fracture BB right leg with fracture dislocation of surgical neck right humerus, deep wound and laceration on the left side of the forehead. The first Respondent was removed to AIIMS. He was then shifted to Safdarjung Hospital where he remained admitted from 12.08.2006 to 20.08.2006. He was on leave from the date of the accident till 15.03.2007. The first Respondent received treatment as an outdoor patient from 15.03.2007 till 23.07.2007. The treatment continued even thereafter. The first Respondent suffered permanent disability in respect of the right upper limb and the right lower limb to the extent of 28%. The disability certificate Ex. PW-1/15 describes the disability as under: -

(3.) The Tribunal awarded compensation of Rs. 4,35,779/- with interest @ 7.5% per annum under various heads, which are extracted hereunder: - <FRM>JUDGEMENT_57_ILRDLH22_2012_1.html</FRM>