SITARAM SAHU Vs. GOVERNMAENT OF MADHYA PRADESH

JUDGEMENT

(1.) THESE two appeals have been filed against the common order dated 26th June, ,2006, passed in claim case No 54/2005. One appeal has been filed by the State Government with regard to quantum of. compensation and another appeal has been filed by the claimant for enhancement of compensation.

(2.) CLAIMANT Sitaram Sahu had been working at the relevant time in the Home Guard Police as constable on 7th August, 2004 at about 2. 00 p. m. he had been driving a jeep bearing registration No. MP.-03-1121 and going from bhind to Gwalior. At Kendriya Vidyalaya, Near air Force Station the jeep was dashed by the unknown vehicle. In the aforesaid accident right hand of the claimant had been chopped off:. Report of the accident was lodged at the police station. Two operations were performed of the claimant at Madhav Dispensary,gwalior.

(3.) CLAIMANT filed claim application claiming / total compensation of Rs. 12,40,000/ -. Tribunal has held that right hand of the claimant was imputed and after accident his services were terminated from Home Guard. Claims Tribunal had further held that the jeep was of the ownership of the State Government of Police department and awarded total compensation of Rs. 52,000/ -.