BHERUSINGH Vs. K. IKRAMUDDIN ANSARI

JUDGEMENT

(1.) THIS order shall also govern the disposal of MA No. 370/ 2002 as both the cases are arising out of the same accident.

(2.) BEING aggrieved by the award dated 24th November, 2001, passed by IV MACT, Dhar in Claim Case No. 17/2001 whereby the claim petition filed by the appellant has been allowed and a sum of Rs. 80,000 has been awarded along with interest @ 9% per annum and respondent No. 3 has been exonerated, the present appeal has been filed. In M.A. No. 370/2002 the award dated 24th November, 2001, passed by IV MACT, Dhar in Claim Case No. 18/2001 whereby a sum of Rs. 95,000 along with interest @6% per annum has been awarded by the learned Tribunal and the same has been challenged by the appellant.

(3.) MR . S.L. Jain, learned Counsel for the appellant submits that looking to the injuries sustained by the appellant, the amount awarded is on lower side. It is submitted that appellant sustained injuries in both of his legs as the leg was crushed and there was an amputation of tow of right leg and amputation of right finger of right hand. It is submitted that the appellant was aged 30 years and permanent disability has been assessed as 38%. It is submitted that the break-up of amount of Rs. 80,000 awarded by the learned Tribunal is as under: