NARENDER SINGH Vs. SOMPAL AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the impugned award of the learned Tribunal whereby compensation of Rs. 2,20,390/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 12th November, 1997 resulted in grievous injuries to the appellant. The appellant suffered dislocation of right hip and was operated upon. After some time, the wound gap got infected and, therefore, the appellant underwent split skin grafting. The permanent disability suffered by the appellant in relation to his right lower limb on account of compound comminuted fracture acetabulum with posterior dislocation right hip and shortening of leg was assessed to be 45%. However, learned Tribunal computed the loss of income by taking the permanent disability to be 22.5% for the whole body.

(3.) CONSIDERING the nature of injuries suffered by the appellant and the permanent disability of 45%, the compensation for pain and suffering is enhanced from Rs. 10,000/ - to Rs. 25,000/ -.