SURINDER SINGH Vs. KULDEEP KUMAR THRU LR'S

JUDGEMENT

(1.) THE appellant has challenged the award of the Tribunal whereby compensation of Rs. 77,500/- has been awarded to the appellant. THE appellant seeks the enhancement of the award amount.

(2.) THE accident dated 31st October, 2000 resulted in grievous injuries to the appellant. THE appellant suffered fracture of right shaft femur with fracture of pelvis which resulted in one inch shortening with mild restriction of hip movement right. THE appellant also suffered permanent disability to the extent of 17?% as per the permanent disability certificate Ex.PW1/13. THE appellant was working in Delhi Police as Head Constable at the time of accident.

(3.) WITH respect to the loss of income, the Claims Tribunal held that the appellant has not suffered loss of income as he continued to remain employed with Delhi Police as Head Constable. The learned counsel for the appellant has stated that the appellant has suffered loss of promotion. The appellant has not examined any witness from Delhi Police to prove that he suffered promotion due to the permanent disability. In that view of the matter, the compensation for loss of income does not warrant any enhancement.