LAWS(DLH)-2009-11-278

SHIV LAL Vs. CHARAN SINGH

Decided On November 03, 2009
SHIV LAL Appellant
V/S
Charan Singh and Ors. Respondents

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 31,678/ - has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 20th June, 1997 resulted in grievous injuries to the appellant. The appellant suffered fracture on his right leg for which he was treated at AIIMS. The appellant was initially plastered. The appellant is native of Village Baporolli, District Mahendergarh, Haryana and he visited the hospital for treatment from Mahendergarh. The appellant was operated upon and a metal rod was inserted in his right shin which is continuing till date. The appellant remained absent from his duty for about six months and claimed medical expenses of Rs. 15,000/ -, conveyance of Rs. 9,638/ - and loss of Rs. 37,350/ - due to his leave.

(3.) THE Learned Counsel for the appellant seeks enhancement of compensation under all the above mentioned heads.