Punjab-Haryana High Court
Raj Pal Son Of Meer Singh Resident Of ... vs Shri Ashok Kumar Son Of Puran Mal And ... on 13 January, 2011
Author: K. Kannan
Bench: K. Kannan
F.A.O. No.1045 of 2010 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
F.A.O. No.1045 of 2010
Date of Decision. 13.01.2011
Raj Pal son of Meer Singh resident of village Bidhlan Tehsil Kharkhoda
District Sonepat
.....Appellant
Versus
Shri Ashok Kumar son of Puran Mal and others
......Respondent
Present: Mr. Ashish Pannu, Advocate
for the appellant.
Mr. R.C. Gupta, Advocate
for the respondent.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. The appeal is for enhancement for injury suffered in an accident. The appellant has suffered fractures in his leg and an operation had been performed. The functional disability arising on account of the fracture was ascertained by the doctor treating him at 30%. He had also given evidence that the possibility of percentage of disability being reduced with treatment could not be ruled out as it was temporary in nature. For a temporary disability, the Tribunal had provided for Rs.30,000/-, for pain and suffering Rs.10,000/- and added another Rs.10,000/- for medical expenses.
2. Learned counsel for the appellant contends that he would require physio-therapy right through his life. I do not find any such F.A.O. No.1045 of 2010 -2- evidence anywhere that physio-therapy is required right throughout his life time.
3. All the heads of the claims for compensation have been properly addressed. There is no scope for enhancement. The appeal is dismissed.
(K. KANNAN) JUDGE January 13, 2011 Pankaj*