ORIENTAL INSURANCE CO LTD Vs. BALRAJ SINGH

JUDGEMENT

(1.) THERE is twin challenge to the judgment dated 07.10.2011passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs. 5,12,500/ - was awarded in favour of Respondent no.1 for having suffered multiple injuries including permanent disability in respect of his left lower limb because of shortening of his left leg.

(2.) RESPONDENT no.1 had to take 563 days leave including 123 days leave without pay. The Claims Tribunal awarded the compensation as tabulated in para 18 of the impugned judgment which is extracted hereunder: - <FRM>JUDGEMENT_531_LAWS(DLH)3_2015.htm</FRM>

(3.) THE learned counsel of the Appellant objects to the award of compensation of Rs. 2,81,500/ - towards loss of income and Rs. 50,000/ - towards loss of future income.