Punjab-Haryana High Court
Oriental Insurance Company Ltd vs Amar Singh @ Amar Gir And Others on 19 January, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
F.A.O. No. 169 of 2010 (O&M)
Date of Decision: 19.1.2010.
Oriental Insurance Company Ltd.
....Appellant
Versus
Amar Singh @ Amar Gir and others
...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal
Present:- Mr. Ashwani Talwar, Advocate
for the appellant.
RAJESH BINDAL, J
****
Challenge in the present petition is to the award of the Tribunal whereby the respondent No. 1/claimant has been awarded a lump-sum amount of Rs. 5,00,000/- as compensation on account of the fact that he suffered 80% disability in the accident as one of his leg had to be amputated. He was working as foreman of Combine Harvestor. The amount was assessed considering his medical expenses as well. In my opinion in the facts and circumstances of the case where the claimant suffered 80% disability it cannot be said that the amount assessed is on higher side.
Accordingly, the petition is dismissed.
(RAJESH BINDAL) 19.1.2010. JUDGE Reema