NARESH KUMAR Vs. GURINDER JEET SINGH

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 11.11.2005 passed by the ld. Tribunal whereby an amount of Rs.7,45,615/- was awarded by the ld. Tribunal with interest @ 7.5% per annum from the date of filing of the petition till the date of payment.

(2.) COUNSEL for the appellant has argued that vide the aforesaid impugned award, the ld. Tribunal has awarded only Rs.20,000/- for loss of amenities; and Rs.10,000/- for pain and sufferings. He submits that the appellant was having 65% disability on right leg due to which, the said leg was amputed.

(3.) LD . Counsel further submitted that the accident took place in 2001 and the award was passed in 2005. He further submitted that at the time of accident, appellant was 22 years old and no amount was granted for disfigurement and loss of marriage prospects.