AMAR CHAND Vs. BHOOR SINGH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is directed against the judgment of learned Single Judge dtd.8.3.2003 by which compensation awarded to the respondent claimant has been enhanced from Rs.31,900/- to Rs.82,000/-.

(3.) In coming to this conclusion, the primary factor which has weighed with the learned Single Judge is that because of prolonged treatment required for the urethral damage and multiple fractures, the claimant injured had to remain out of employment for about 2 and years and by considering his monthly income to be Rs.1000/-, amount awarded on the basis of loss of income was enhanced from Rs.15,000/- to Rs.50,000/- and the amount awarded for pain and suffering awarded by the Tribunal at Rs.15,000/- in lump sum was enhanced to Rs.50,000/- in lump sum. As a result of injuries, the claimant has suffered permanent disablement to the extent of 30%.