JASWANT SINGH Vs. GUL MOHD ALIAS MOOL MOHD

JUDGEMENT

(1.) Claimant still not dis-satisfied with the enhanced amount of compensation awarded by the learned Single Judge has filed this appeal.

(2.) As per facts on record claimant while coming to join his duties in the Central Post Office Ludhiana met with an accident and suffered injuries on his person-on his chest and on his left arm. Report was lodged with the police and thereafter was admitted in Civil Hospital, Ludhiana where he remained confined from 17.11.1982 to 21.11.1982 and again from 7.12.1982 to 20.12.1982. A claim petition was filed claiming compensation on account of injuries/permanent disabilities, loss of income, special diet, medical expenses and other amount spent as rickshaw charges. Claim Tribunal framed the issues as arose on the pleadings of the parties and permitted the parties to adduce evidence. Tribunal on considering the matter in the light of evidence on record finally determined the compensation to be paid to the claimant at Rs. 8,162.75 i.e. Rs. 5,000/- for pain and sufferings, Rs. 1600/- for loss of salary, Rs. 1,000/- on account of special diet and other expenses which the claimant incurred on medical and rickshaw charges. A direction was given by the Tribunal that the amount be paid within a period of two months else the same shall carry interest at the rate of 12% per annum from the (late of order till the realisation of the amount. The learned Single Judge on considering the matter from all conceivable angles i.e. taking into consideration the nature of injuries, pain and sufferings of the claimant, pecuniary loss, conveyance charges and medical expenses, enhanced the total amount of compensation to be paid to the claimant at Rs. 20,000/-, with 12% interest per annum from the date of the claim petition till realisation of the entire amount.

(3.) The learned Single Judge on considering the matter from all conceivable angles i.e. taking into consideration the nature of injuries, pain and sufferings of the claimant, pecuniary loss, conveyance charges and medical expenses, enhanced the total amount of compensation to be paid to the claimant at Rs. 20,000/- with 12% interest per annum from the date of the claim petition till realization of the entire amount.