PANKAJ GOEL Vs. DTC

JUDGEMENT

(1.) INSTANT appeal has been preferred for enhancement of the compensation amount against the impugned judgment dated 06.07.2002 passed by the ld. Tribunal, whereby compensation to the tune of Rs.2,08,400/- with interest @ 9% per annum from the date of filing of the petition till payment was awarded in favour of the appellant.

(2.) LD . Counsel appearing on behalf of the appellant submitted that appellant claimed Rs.5,000/- per month as salary. However, Ld. Tribunal has assessed only Rs.2,000/- per month and accordingly compensation has been granted.

(3.) ALSO submits that appellant continued to take treatment about 3 years and the ld. Tribunal has granted very low amount qua the treatment. He further submitted that no compensation was awarded on account of loss of amenity, loss of enjoyment and loss of disfigurement.