G S BHANDARI Vs. NIRMAL SINGH & ORS

JUDGEMENT

(1.) The present appeal is filed seeking to impugn the Award dated 17.09.2005 by the claimant seeking enhancement of compensation.

(2.) The brief facts are that the appellant/claimant who was then a Major in the Army on 09.12.1995 at 8.00 AM in full military uniform was going on his motorcycle from his residence to his office at Air Defence Missile Regiment, Delhi Cantt. Near Cariappa Vihar he was hit by a bus said to be driven rashly and negligently by respondent No.1. He suffered 20% permanent disability.

(3.) Based on the evidence the Tribunal concluded that the accident was caused due to the negligence of respondent No.1. On compensation the Tribunal awarded a total compensation of Rs.1,80,000/-. The Tribunal noted that on account of disability there was no loss of income to the appellant as he continued to work in the Army. However, the Tribunal awarded a sum of Rs.1,50,000/- for loss on account of disability; a sum of Rs.20,000/- was awarded for pain and sufferings, a sum of Rs.5,000/- for conveyance and Rs.5,000/- for special diet.