SURESH KUMAR Vs. MOHD ZAFFRUDIN & OTHERS

JUDGEMENT

(1.) The injured-claimant has preferred the present appeal aggrieved by the quantum of compensation.

(2.) The injured-claimant who is working as Mechanical Junior Engineer in M/s Kangaroo Industries Ltd. earning a sum of Rs. 7600/- per month met with an accident on 29.8.2007 and as a result of which he sustained head injuries. There was fracture in the right temporal occipital region. There was also extra dural haemotoma in the said region. He was operated upon to remove the haemotoma. He took treatment right from 29.8.2007 to 12.9.2007 as in-patient and thereafter, he took treatment as outpatient upto 8.7.2008. He has bonny defect in the right fronto parietal region which has caused disfigurement. He has sustained permanent mental disability. The Tribunal awarded a sum of Rs. 1,04,000/- towards medical treatment, Rs. 1 lac towards disfigurement and mental disability and Rs. 1 lac towards loss of future prospects. A sum of Rs. 3,04,000/- was awarded with interest @ 9% per annum from the date of the order passed by the Tribunal till realization of the amount.

(3.) Learned counsel appearing for the appellant would submit that the Tribunal lost sight of the gravity of the injuries sustained and the mental disability of 60% incurred by the appellant. He would submit that adequate compensation may be awarded.