UNION OF INDIA & ORS Vs. VIJAY KUMAR

JUDGEMENT

(1.) Appeal is of the year 2009. It is an appeal by Union of India against the award of MACT Jammu.

(2.) It is a case of injury. Accident in this case happened on 18.04.1999. One Vijay kumar 17 years labourer was going on a cycle and was hit by an Army Vehicle at Bari Brahamana. He suffered grievous injuries in left elbow and shoulder (upper limb) and was admitted in Government Medical College Jammu. He was also under treatment by a private doctor. Disability was assessed at 10% by the Doctor.

(3.) Learned counsel for the claimant-respondent stated that the injured was deaf and dumb was making his living as daily wager and was earning around Rs. 6000/- per month but the Tribunal fixed income at Rs. 4500/- per month and for 10% disability loss income was fixed at Rs. 5400/- per annum and multiplier 16 was adopted and the following amount of compensation was granted: