UNION OF INDIA Vs. SHAM LAL

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 6,67,200 has been awarded to respondent No. 1.

(2.) THE accident dated 30.6.1996 resulted in grievous injuries to the respondent No. 1 and he has become paraplegic with permanent disability certified to be 90 per cent as per Exh. PW3B. Learned Tribunal awarded compensation of Rs. 6,67,200 for loss of income to the claimant. However, no compensation has been awarded for pain, suffering, loss of amenities of life, future medical treatment, etc.

(3.) WITH respect to the contention of the appellant that the amount is excessive, this court is of the view that the compensation is grossly inadequate. The learned Tribunal has only computed the loss of income and has not considered the other heads for award of compensation such as compensation for pain and suffering, compensation for loss of amenities of life, future medical treatment, etc. Even the compensation for loss of income is inadequate as the learned Tribunal has not taken the future prospects of the claimant into consideration.