High CourtsSingle Bench(2012) 03 DEL CK 0354

Iffco Tokio General Insurance Co. Ltd. vs Balbir Rai and Others

Delhi High Court · Decided on 22 March 2012

HON’BLE JUDGES
G.P. Mittal, J
CASE NUMBER
MAC. APP. 179 of 2011

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 326 words

G.P. Mittal, J.

MAC.APP. 179/2011 & CM APPL. No. 4269/2011

1.

The Appellant impugns a judgment dated 08.12.2000 whereby a compensation of Rs.3,00,000/- was awarded to the first Respondent. The first Respondent while travelling in his Martui Car bearing No.MH34-5975 suffered fracture of lower end Radius and Radio ulnar joint disruption left and other wounds and abrasions. He was admitted in DDU hospital and was then shifted to Apollo hospital where external fixators were applied and bone grafting was done. The first Respondent remained admitted in Apollo hospital from 07.08.2006 to 10.08.2006 and then from 13.10.2006 to 16.10.2006. The first Respondent claimed before the Claims Tribunal that he could not attend his duty for a considerable time. In the absence of any specific evidence with regard to the leave taken by the first Respondent the Claims Tribunal allowed him compensation of 3 months'' salary @ Rs.75,000/- per month, apart from a sum of Rs.50,000/- towards pain and suffering and Rs.25,000/- towards conveyance and special diet.

2.

It is urged by the counsel for the Appellant that the first Respondent''s exact salary was not proved on record. Moreover, in the absence of any evidence that the first Respondent took leave without pay the compensation could not have been awarded.

3.

The first Respondent''s income tax returns for the relevant year showing his salary as Rs.14,13,044/- on which he paid tax of Rs.3,63,852/- was placed on record. In the circumstances, the Claims Tribunal''s conclusion that his net salary could be assumed to be Rs.75,000/- cannot be faulted with. Considering the nature of serious injuries suffered by him and the surgeries underwent it is expected that he could not have attended to his work for a period of about 3 months, the compensation of Rs.3 lacs as awarded by the Claims Tribunal is just and fair.

4.

The Appeal is devoid of any merit. The same is accordingly disposed of. Statutory amount be refunded to the Appellant Insurance Company.