RATAN SINGH BHIL Vs. BRAHIM

JUDGEMENT

(1.) THE point of controversy is in respect of the compensation awarded. Shri Patwa submitted that the amount of compensation is very much less keeping in view disability caused to the victim. Shri Goyal submitted that it is sufficient and there is no scope of increasing it. 1994 ACJ 134 this Court has granted compensation of Rs. 20,000/ - when the victim suffered disability to the extent 30%. In the present matter the disability is 35%. The age of victim is 38 years. The victim was doing the work of carpentary.

(2.) THE disability has been caused on account of fracture of left leg. Keeping in view the disability, the victim is bound to suffer for that in future also. The tribunal has not given a proper consideration to the expenditure incurred by him in respect of medical expenses as well as pain and sufferings on account of disability.