MISS PREM LATA Vs. SATBIR SINGH AND OTHERS

JUDGEMENT

(1.) THE above mentioned seven appeals have been brought by the claimants for enhancement of compensation. In all, seven claim petitions were brought seeking compensation. The necessary details with relevant number of FAOs with regard to the claim petitions of the appellants is as under: -

(2.) IN claim petition No. 1 of 1998, Kamla Devi claimed that she suffered injuries on interior portion of her body, hands and legs. She took treatment from General Hospital, Assandh and her treatment was still going on at the time of filing of the petition. She claimed to have spent Rs. 10,500/ - in her treatment so far. It is claimed that she was doing household work and was helping her husband in agricultural work and was saving Rs. 2,000/ - per month. She has suffered disability on account of the accident.

(3.) IN claim petition No. 3 of 1998, Ganga Bishan has claimed that he suffered injuries on his waist and chest. He took treatment from General Hospital, Assandh and spent a sum of Rs. 15,000/ - in his treatment. He used to take land of others on contract basis and used to cultivate the same. He was also in the business of sale and purchase of animals and his income was Rs. 6,000/ - per month. He has also suffered permanent disability.