VARUN ARORA Vs. JOGINDER SINGH AND ORS.

JUDGEMENT

(1.) These two separate appeals seeking enhancement of compensation awarded by the Tribunal vide award dated 12.04.2012. Learned counsel for the appellant submits that in case of Ankur Monga there was permanent disability to the extent of 10% and the age of victim was 24 years and he was unmarried. He has been awarded meager amount of Rs. 20,000/- on account of disability though he remained as indoor patient for eight days. The permanent disability has adversely affected his matrimonial prospects, loss of earnings and enjoyment of life. So amount of compensation be enhanced suitably.

(2.) While arguing for Varan Arora, learned counsel for the appellant also took the similar pleas that claimant had suffered 20% permanent disability and he was awarded Rs. 40,000/- only on account of permanent disability, though claimant was also of the age of 25 years and unmarried young boy. Permanent disability adversely affected his earning capacity, loss of earnings and future enjoyment of life and matrimonial prospects. He also remained as indoor patient for about 8 days and he had to take follow up treatment, as well.

(3.) While arguing on these appeals, learned counsel for respondent No. 2 - Insurance Company took the plea that the Tribunal has already awarded just compensation because entire medical expenses have been reimbursed. Claimants have been compensated on account of permanent disability as well