LALAN VERMA Vs. SONU KUMAR YADAV & ORS

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 04.03.2013 whereby learned tribunal has awarded a compensation for a sum of Rs. 43,145/- with interest @ 7.5 % per annum from the date of filing the claim petition till realisation of the amount.

(2.) Counsel appearing on behalf of the appellant argued the appeal on a sole ground that the injured/appellant received 28% disability in relation to the left lower limb. However, learned Tribunal has failed to assess functional disability and accordingly not granted any compensation to this effect.

(3.) As per the disability certificate dated 28.09.2013 issued by Guru Gobind Singh Government Hospital, Raghubir Nagar, New Delhi-110027, the appellant was assessed 28% temporary physical disability in relation to his left lower limb. The same was likely to improve following nail removal and physiotherapy.