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Judgment
Permod Kohli, J. (Oral)
For the reasons stated in the application, the delay of two days in filing the appeal, is condoned.
This appeal is directed against the award dated 28.10.2006 passed by the learned M.A.C.T., Ambala. The appellant suffered multiple simple and grievous injuries including the fracture of left leg. It is alleged that the appellant was working as a labourer and earning Rs.3250/ per month. The Tribunal, on the basis of the bills produced, granted Rs.20,000/ for medical treatment, a sum of Rs.60,000/ for 30% disability, which was assessed by the Doctor. Besides the above amounts, Rs.20,000/ was granted for pain and suffering, rich diet etc. In total, a sum of Rs.100,000/ has been awarded with interest at the rate of 7.5 per cent per annum from the date of the filing of the petition till its realisation.
Learned counsel for the appellant submits that the medical expenses are much more than the amount awarded to the appellant/claimant. However, all the bills could not be produced.
I have perused the award impugned in the present appeal and heard the learned counsel for the appellant at length.
In my considered view, the award passed by the learned Tribunal, is absolutely reasonable. No interference is warranted. Appeal is dismissed.