- (1.) Heard learned counsel for the parties and perused the record. This F.A.F.O. has been filed for enhancement against the impugned award dated 2.3.2012 passed by M.A.C.T./Special Judge (E.C. Act), Mainpuri in M.A.C.P. No. 483 of 2005, whereby compensation of a sum of Rs. 2,000 alongwith 6% interest only have been awarded to the appellant/claimant in severe injuries case.
(2.) After hearing learned counsel for the appellant and perusal of record, it appears that after accident, the deceased-appellant had gone to All India Institute of Medical Sciences (A.I.M.S.), New Delhi for treatment and was relieved on the next day as it was found from the injury report that he had received superficial injuries on his left thigh, hands, upper lips, left cheek and shoulder. There was tenderness in left thigh and abrasion in the hands and left chest and swelling in upper lips. In the X-ray done in A.I.I.M.S., no fracture was found and he was discharged on the same day after prescribing medicines. The argument advanced by learned counsel for the insurance company regarding injuries caused to the deceased-appellant reads thus:
(3.) Thereafter, the appellant contacted Dr. J.P. Dixit, who treated the appellant and prepared medical bills for Rs. 1,55,000 regarding medical consultant, investigations, medicines, nursing care, bed charges etc.;