NEW INDIA ASSURANCE CO LTD Vs. ANUJ SHARMA

JUDGEMENT

(1.) I have heard the learned Counsel for the appellant. It is submitted that the learned Tribunal should not have awarded Rs. 5,19,418/- towards loss of earning capacity, Rs. 1 lac on account of permanent disability and Rs. 75,000/- on account of pain and sufferings.

(2.) The appellant has not disputed in his arguments compensation of Rs. 4,50,000/- awarded towards reimbursement of medical expenses.

(3.) I have considered the submission made by the learned Counsel for the appellant. In this regard the relevant findings of learned Tribunal in paragraph 20 and part of paragraph 21 of the impugned award are reproduced below: