RAVINDER MALHOTRA Vs. VIJENDER SINGH

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 29.09.2011, whereby ld. Tribunal granted total compensation of Rs.1,01,600/- for the injuries sustained by the appellant. The present appeal is for enhancement of the compensation amount.

(2.) COUNSEL for the appellant has argued that as per the disability certificate, appellant received 15% disability qua right upper limb, however, ld. Tribunal has not granted any compensation on account of disability.

(3.) THEREAFTER , Dr. Raj Kumar, Senior Resident Doctor, Department of Physical and Medicine Rehabilitation, AIIMS, New Delhi was examined before the Registrar as AW1. The said Doctor deposed that disability certificate dated 26.02.2003 was issued to Mr. Ravinder Malhtora (appellant herein) by AIIMS. The photocopy of the said disability certificate is Ex.AW1/1. The disability has been assessed in relation to right upper limb of Mr. Ravinder Malhotra (appellant herein). As per the said certificate, 15% permanent disability has been assessed. Though he admitted that he was not working in the medical institute when the certificate was issued, however, stated that the photocopy of the said certificate has been compared with the original, which he had brought.