NEW INDIA ASSURANCE CO. LTD. Vs. DHARMENDER KUMAR

JUDGEMENT

(1.) VIDE the present appeal the appellant/Insurance Company has challenged the award dated 19.04.2011 whereby the learned Tribunal has granted compensation for an amount of Rs. 12,48,136/ -, for the injuries received by the respondent No. 1, with interest @ 7.5% per annum from the date of filing of the claim petition till realisation of the compensation amount.

(2.) MR . Kanwal Chaudhary, learned counsel appearing on behalf of appellant argues that the injured respondent No. 1 as per the disability certificate received 60% disability in relation to right lower limb. However, the learned Tribunal has assessed his functional disability to the extent of 50%.

(3.) LEARNED counsel further argued that the learned Tribunal has granted higher compensation towards non -pecuniary damages.