NAVEEN CHAND Vs. MANOHAR

JUDGEMENT

(1.) Being aggrieved by the inadequacy of the amount awarded, vide award dated 21/02/02 passed by IInd Additional MACT, Ujjain in claim case No.33/01 whereby a sum of Rs.1,68,061/- has been awarded on account of injuries sustained by the appellant, the present appeal has been filed.

(2.) Learned counsel for the appellant submits that the appellant was aged 2 years at the time of accident. The accident took place on 18/06/2000. Appellant sustained crush injuries in his leg. Left leg of the appellant was amputed. Permanent disability was assessed as 60%. Appellant was hospitalized from 18/06/2000 to 29/07/2000. Learned counsel further submits that learned tribunal awarded a sum of Rs.1,68,061/-, break up of which is as under:-

(3.) Learned counsel for the appellant submits that learned tribunal assessed the notional income of the appellant as Rs.6,000/- per year and after applying the multiplier of 10 assessed the amount of permanent disability. Learned counsel further submits that the amount awarded by the learned tribunal is grossly inadequate.