KURIAN,J. - (1.) Leave granted.
(2.) The learned counsel for the insurance company as well as the claimant are before this Court, aggrieved by the order passed by the High Court of Punjab and Haryana in FAO No. 4219 of 2005.
(3.) The claimant met with an accident on 28.01.2004. His left leg below the knee was amputated. He was working as a Security Officer in Bennett and Coleman. He was aged 37 years at the time of the incident. The Tribunal awarded an amount of L 6,87,000/- with interest at the rate of 9% per annum from the date of the claim petition. The High Court modified the compensation as follows :- (A) Pecuniary Compensation (i) Compensation assessed on account of medical expenses and hospitalisation L 1,14,835/- (ii) Compensation assessed on account of services of attendant, speial diet and conveyance L 50,000/- (iii) Compensation assessed on account of expenses incurred on physiotherapy and implant to set off the amputation by way of artificial limb L 1,00,000/- (iv) Compensation assessed on account of physical disability L 8,00,000/- (v) Compensation assessed on account of loss of earnings during hospitalisation L 1,50,000/- (vi) Compensation assessed on account of future loss of earnings L 13,00,000/- (B) Non-Pecuniary Compensation (i) Compensation assessed on account of physical pain, mental agony and sense of wrong L 50,000/- (ii) Compensation assessed on account of loss of pleasures of life, longevity L 1,00,000/- (iii) Compensation assessed on account of loss of beauty L 50,000/- Total L 27,14,835/- ;