J.R. Midha, J. - (1.) The appellant has challenged the award dated 23rd September, 2016 whereby compensation of Rs.3,80,111/- has been awarded by the Claims Tribunal.
(2.) The accident dated 04th January, 2014 resulted in grievous injuries to the appellant. The appellant suffered fracture of bones upper limb as well as compound communited fracture distal radins (left) with minuted fracture proximal tibia (left) with infected would over ulna and ulna styloid (left). The appellant remain hospitalized for 04th January, 2014 to 13th January, 2014 when he underwent a surgery. The injuries suffered by the appellant resulted in 5% disability with respect to the left upper limb.
(3.) The Claims Tribunal awarded Rs.15,000/- towards conveyance, Rs.1,63,687/- towards medical expenditure, Rs.15,000/- towards special diet, Rs.15,000/- towards attendant and Rs.1,11,424/- towards loss of income and Rs.60,000/- towards pain and suffering. The total compensation awarded is Rs.3,80,111/-.;