RAJENDRA SINGH Vs. PYARELAL

JUDGEMENT

(1.) Heard.

(2.) This is an award passed in favour of the claimant. The claimant injured had lost his both legs. This is an admitted position. He will have to pass his entire life as a crippled individual. For every thing, he will have to depend on some help. The award granted to him is Rs. 2,40,000/- in all for injuries. That comes out to be Rs. 2000/- per month for ten years only. In this much amount, even a regular help cannot be arranged by the injured for help in his daily routine. The amount awarded appears to be less and in that background of the matter, the amount requires to be doubled. The amount is enhanced from Rs. 2,40,000/- to Rs. 4,80,000/-. This will be over and above the amount of Rs. 50,000/- for pain and suffering made by the injured. The 1 total claim in that light would be Rs. 5,30,000/-. To the extent, the claim awarded is modified.

(3.) The misc. appeal is disposed of accordingly. Appeal disposed of as above.