JITU PRAMANIK Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) In view of the good grounds shown, the delay of about two days in preferring the appeal is condoned and the appeal is taken on record.

(2.) The appeal arises out of an award of May 3, 2019 pertaining to an accident in 2015 that resulted in the right leg of the appellant being amputated and the appellant being left, technically, 85 per cent disabled. Several grounds have been urged by the appellant including that the tribunal erred in making deduction on account of personal expenses as in a death case; that the tribunal disregarded a substantial part of the medical expenditure incurred by the appellant merely on the ground that the insurance company objected to the bills without indicating any reasons; and the tribunal has awarded a paltry amount of Rs.50,000/- on account pain and suffering without providing for any future medical expenses or attendant charges or the like.

(3.) The impugned award suffers from serious anomalies and the matter requires a fresh consideration.