NARENDRA Vs. SHANTI SINGH

JUDGEMENT

(1.) LEARNED counsel for the appellant submits that there was a fracture in Patela bone of left leg, there were five pieces out of which two could not be replaced. It is submitted that the breakup of Rs. 20,000/- is as under : Rs. 8,000/- towards medical expenses. Rs. 2,000/- towards loss of income. Rs. 2,000/- towards special diet. Rs. 8,000/- towards pains and sufferings. It is submitted that appellant was running the business of Sarees could not open his shop for a period of three months. It is also submitted that medical bills of Rs. 28,222/- were not considered by the Tribunal.

(2.) LEARNED counsel for respondent No. 3 submits that the amount awarded by the Tribunal is just and proper. It is also submitted that there is no medical evidence to support the contention of the appellant. Learned counsel for the appellant submits that no opportunity was given by the leaned Tribunal for producing the medical evidence.