MOHD KHALID Vs. DHARAMVEER & ORS

JUDGEMENT

(1.) The awards on the accident claim cases (MACT case Nos. 153/12/09 and 154/12/09) of the two appellants herein, both instituted on 24.10.2009, seeking compensation for injuries and permanent disability suffered in motor vehicular accident that occurred on 21.03.2009, are found to be prima facie perverse and deficient for the reason that the Tribunal having noted at one stage (paras 24 and 25) of the impugned judgment dated 31.05.2012, that they had been rendered permanently disabled, duly certified by medical authorities, there was no consideration of the element of functional disability so as to include any amount of damages under the head of loss of income in future due to such disability. The appeals are pressed by the appellants (claimants) only to seek compensation under the said head i.e. loss of income in future due to functional disability.

(2.) In the given facts and circumstances, it is deemed proper that the Tribunal is called upon to pass an appropriate judgment in the matters by considering such element.

(3.) Therefore, these appeals are allowed. The impugned judgment to the extent compensation was thereby determined is set aside. The matter is remanded to the Tribunal for further consideration and adjudication.