Krishna Devi vs State of Haryana

R.L. Anand, J.—In this case, Krishna Devi-petitioner suffered injures in the accident. There was central dislocation of right hip, and there was shortening of hip region by 1 x 1/2" and the permanent disability was opined at 20%. The Tribunal awarded a sum of Rs. 25,000/- by way of compensation. The break up is as follows :-

Permanent disability = Rs. 10,,000/- 2. Treatment and transport = Rs. 5,,000/- 3. Loss of earnings = Rs. 5,,000/- 4. Pain and sufferings = Rs. 5,,000/- 2. Lok Adalat had enhanced the compensation regarding permanent disability from Rs. 10,000/- to Rs. 40,000/-. In my opinion, the appellant is entitled to compensation of Rs. 30,000/- for permanent disability. This amount will be inclusive of the amount already awarded by the Tribunal.

Resultantly, I award compensation of Rs. 30,000/-to the appellant as permanent disability compensation. The respondents shall pay an additional amount of Rs. 20,000/- to the appellant-claimant along with interest at the rate of 12 per cent within 2 months from the date of receipt of the copy of this order.

This appeal is accordingly disposed of in the above terms.

Appeal disposed of.