CHATURBHUJ Vs. KAILASH

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 16.12.2011 whereby ld. Tribunal has granted compensation in favour of the appellant and against the respondents, i.e., owner / insurance company.

(2.) Vide the instant appeal, appellant is seeking enhancement on the ground that he was confined to hospital for a period of 29 days as he was admitted in the Safdarjung Hospital on 24.12.2009 and discharged on 21.01.2010 and thereafter, he followed OPD as per the advice of the Doctor and due to which he had suffered loss of income for the said period. However, ld. Tribunal has not granted even a single penny towards compensation for loss of income to the appellant.

(3.) On perusal of impugned judgment and trial court record, it is revealed that ld. Tribunal has framed a issue "whether appellant / petitioner was entitled to claim compensation, if so, by whom the same shall be payable".