TAKCHAND Vs. RAJKUMAR

JUDGEMENT

(1.) HEARD .

(2.) BEING aggrieved by award dated 22.8.2005 passed by 2nd MACT Dewas in Claim Case No. 96/04 whereby claim petition filed by the appellant was allowed and a sum of Rs. 15,000/ - has been awarded as compensation on account of damages sustained by the appellant, present appeal has been filed.

(3.) MR . Prashant Sharma, learned counsel for appellant submits that the appellant was aged 42 years on the date of the accident and was in the job with M/s. Gajra Gears. Appellant sustained fracture of little distal toe in right leg. It is submitted that permanent disability was assessed by Dr. Y.A. Valambe as 15.5%. Learned counsel submits that looking to the injuries sustained by the appellant, the amount awarded by the learned Tribunal is on lower side, a breakup of which is as under : <IMG>JUDGEMENT_86_MPWN2_2008.jpg</IMG> Learned counsel submits that the amount awarded deserves to be enhanced as no amount has been awarded on account of injuries sustained by the appellant and also on number of other heads.