UNION OF INDIA & ORS Vs. DHARAM CHAND

JUDGEMENT

(1.) Appeal is of the year 2009.

(2.) It is a case of injury. Appellant-Union of India has challenged the Award of Tribunal primarily on the quantum of compensation.

(3.) Accident in this case happened on 03.11.2003 at 7.30 pm. In that accident one Dharam Chand aged 46 years said to be working as Mechanic with M/s Shakti Tyre Retreading Company Narwal was going on a scooter and was hit by an Army vehicle bearing No. OOBO7932OM. He suffered grievous injuries and was treated at Government Medical College Jammu from 03.11.2003 to 15.11.2003. His leg below knee was amputated on 04.11.2003 and was discharged on 15.11.2003 with follow up treatment and the disability was assessed at 75%. He claimed Rs. 16,50,000/- stating that his income was Rs.7000/- per month. The owner of the M/s Shakti Tyre Retreading Company was examined to prove the income. The Tribunal taking note of the disability at 75% (ExpwSS) and adopting multiplier of 15 granted compensation as follows: <FRM>JUDGEMENT_27_LAWS(J&K)3_2017_1.html</FRM>