- (1.) There is no representation for the appellant. I have proceeded to examine the case on the basis of the records and with the assistance of the counsel for the respondent/Insurance Company.
(2.) The appeal is for enhancement of claim for compensation. The claimant had suffered crush injury on his thumb and index finger that ultimately resulted in amputation of two of his fingers. He had also suffered fracture of his leg and he claimed that he had a prolonged hospitalization and treatment. The doctor, who had examined him, assessed the disability at 50%.
(3.) The Tribunal, while assessing compensation, provided for Rs. 35,000/- towards medical expenses as claimed by him and Rs. 25,000/- towards pain and suffering and other disabilities. The Court also provided for Rs. 15,000/- towards future medical expenses and the overall compensation was assessed at Rs. 75,000/-.;