BALARAM PANDA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This Miscellaneous Appeal is filed by the claimant as he is aggrieved by the judgment and award passed by the Third M.A.C.T., Puri in M.A.C.T. Misc. Case No.140 of 1993 in awarding inadequate compensation of Rs.40,000/- with 9 % interest urging various facts and legal contentions.

(2.) The brief fact of the case is stated for the purpose of appreciating the correctness of the compensation awarded towards the injury of amputation of the claimant s right leg below the knee plus Rs.10,000/- hospital expenses total Rs.40,000/-.

(3.) The undisputed facts are that the claimant being represented by his father Padma Charan Panda claimed compensation of Rs.2,00,000/- on different heads for loss of compensation, mental shock, physical pain, loss of pleasure in life, loss of health and expenses incurred for medical treatment, special diet, accommodation etc. The injured was a boy of 8 years on the date of accident, i.e., 16.1.1993 and prosecuting his study in Class-III in Baseli Sahi U.P. School.