KAPOOR SINGH Vs. BILU

JUDGEMENT

(1.) By way of the present appeal, the appellant seeks enhancement in the compensation amount over and above the amount of Rs.2,29,171/- as awarded by the Tribunal vide order dated 3.9.2007.

(2.) Brief summary of the facts are as under:

(3.) Counsel appearing for the appellant contends that the appellant has suffered permanent disability to the extent of 70% as his right leg was amputated below knee, but still the Tribunal has awarded meager amount of compensation under various heads of pecuniary and non pecuniary damages. Counsel for the appellant further contends that the appellant was working as a Supervisor (Maintenance) with M/s. Ajanta Art Dyers on a monthly salary of Rs.1439/- but ignoring the said income, the Tribunal has taken recourse to Minimum Wages Act for assessing the income of the deceased. Counsel further contends that the Tribunal has awarded a meager amount of Rs.10,260/- towards the medical expenses although the appellant was under medical treatment for a period of more than seven months. Counsel also contends that the appellant remained admitted in Holy Family Hospital from 26.4.90 to 22.6.90 and thereafter again from 4.9.90 to 10.11.90, he remained admitted in Manglawati Hospital.