ANGOORI DEVI Vs. ISHWAR CHAND

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the order of the Tribunal granting compensation to the tune of Rs. 10,000/- only for the injuries suffered by her. According to PW3 an Orthopaedic Surgeon working in General Hospital, Kaithal, the appellant suffered permanent disability to the extent of 14%. It has been found in the impugned award that she incurred medical expenses of Rs. 5,500/ -. There was shortening of leg by I CM. besides deformity. Both the bones were fractured. In view of the nature of injuries, we are of the considered view that the grant of compensation to the tune of Rs. 10,000/- is much too much less. A Single Bench of this Court in Labh Singh v. Bhagwant Singh and Anr. , (1995-2)110 P. L. R. 19 granted compensation of Rs. 50,000/ -. In this case the disability was of 15%. In the instant case. The appellant deserves more compensation as the disability of the appellant is permanent whereas there were chances of improvement in Labh Singh's case.

(2.) FOR the reasons recorded above, the compensation is enhanced to Rs. 60,000/-including Rs. 5,500/ -. The appellant will also be entitled to interest at the rate of 12% from the date of filing of claim petition till realisation. In addition, the appellant will also be entitled to costs of appeal to the tune of Rs. 2,000/ -. .