KULDIP CHAND SURI Vs. SHYAM RATHI AND ORS.

JUDGEMENT

(1.) THE accident dated 17th May, 1982 resulted in fracture of left leg of the appellant. The surgery was performed on the left leg of the appellant which was shortened by 2 cm. The permanent disability of the appellant has been assessed as 20% as per the Ex.PW7/X in respect to left lower limb. The learned Tribunal awarded Rs. 10,000/ - towards expenditure on medicines, Rs. 10,000/ - on account of conveyance, Rs. 5,000/ - towards special diet, Rs. 5,000/ -towards pain and agony, Rs. 4,500/ - towards loss of income and Rs. 25,000/ - towards permanent disability. The total compensation awarded is Rs. 59,500/ -.

(2.) THE learned Counsel for the appellant submits that the amount awarded towards pain and agony and permanent disability is very low and the same should be enhanced.

(3.) IN the facts and circumstances of this case, the compensation for pain and agony is enhanced from Rs. 5,000/ - to Rs. 25,000/ - and compensation on account of permanent disability is enhanced from Rs. 25,000/ - to Rs. 30,000/ -.