K. Kannan, J. - (1.) BOTH the appeals are connected. FAO No. 2941 of 1999 is by the claimant for enhancement of compensation for the injury resulted in amputation of his leg below the waist and above knee. The Doctor had assessed the disability at 85%. He was said to be an agriculturist aged 25 years and also doing dairy farming earning Rs. 10,000/ - per month. The Tribunal awarded Rs. 25,000/ - towards pain and suffering.
(2.) THE claimant had a treatment at PGI Rohtak from 8.7.1995 to 24.7.1995. I will assess the compensation taking note of the fact that his native village was about 72 kms. from the hospital and he ought to have spent money for transportation and attendant charges. I will take 85% disability which had been assessed as resulting in also 80% loss of earning capacity as provided under Schedule II of the Workmen Compensation Act. I will tabulate the compensation as follows: Age: Period of Hospitalization 8.7.95 o 24.7.95 Occupation and Income - Agriculturist Heads of Claim Tribunal High Court Sr.No. Amount ? Amount ? 1. Loss of income from to 15,000 p.a. 15,000 p.a. 2. Medical Expenses: (i) Medicines 5000 (ii) Hospital Charges (iii) Attendant Charges 2500 (iv) Special Diet 2500 Transport 2500 3. Pain and Suffering - per fracture/per surgery 25,000 25,000 4. Disability in %age 85% 85% Reduction in life expectancy 5. Loss of earning power in %age 80% 6. Income x % of loss of earning power x multiplier 2,04,000 Loss of amenities 25,000 Total 1,25,000/ - 2,81,500/ -
(3.) I have assessed the loss of earning capacity taking the income to be Rs. 15,000/ - per annum on account of unsubstantiated evidence that he had Rs. 10,000/ - as income as an agriculturist per month. The additional amount over what has already been awarded by the Tribunal shall attract interest @ 6% from the date of petition till the date of payment.;