MURARI LAL Vs. BIRJU SINGH

JUDGEMENT

(1.) The appellant has chal- assessed to be 60 per cent. The learned Ienged the award of the learned Tribunal Tribunal has awarded Rs. 70,000 towards whereby compensation of Rs. 1,00,000 permanent disability, Rs. 20,000 towards has been awarded to the appellant. The pain, suffering and loss of amenities and appellant seeks enhancement of the award Rs. 10,000 towards medicines. The total amount. compensation awarded is Rs. 1,00,000.

(2.) Accident dated 22.5.1986 resulted

(3.) The learned counsel for the appellant in grievous injuries to the appellant. The has urged the following grounds at the appellant suffered amputation of left arm. time of hearing of this appeal: The disability of the appellant has been (i) The compensation of Rs. 70,000 towards loss of income be enhanced. (ii) Compensation for pain and suffering and loss of amenities of life be enhanced. (iii) The compensation be awarded for disfiguration.