Oriental Insurance Company ... vs Priyanshu Minor Son Of Shikha And ...
2022 Latest Caselaw 7149 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           142                                           FAO No.3184 of 2022 (O&M)
                                                                         Date of Decision : 18.07.2022


                           Oriental Insurance Co. Ltd.                                       ....Appellant

                                                             VERSUS

                           Priyanshu minor son of Shikha & Ors.                           ....Respondents

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    Mr. Ashwani Talwar, Advocate for the appellant.

                           ALKA SARIN, J. (Oral)

The present appeal has been preferred by the Insurance

Company challenging the quantum of compensation awarded by the Motor

Accident Claims Tribunal, Karnal to the claimant-respondent no.1 on

account of injuries received by him due to the accident.

Since the facts of the present case are not being disputed, thus

the same are not being adverted to for the sake of brevity.

The only argument raised by learned counsel for the appellant is

that earlier disability certificate dated 02.01.2019 (Ex.P-127) showed that

the claimant had suffered disability to the extent of 50%. However,

subsequently the disability is shown to be 80%. Learned counsel for the

appellant has referred to the statement of PW21 Dr. Saurab Gupta wherein

he has stated that the condition of the patient is likely to improve and

reassessment of disability was recommended.

I have heard learned counsel for the appellant.

In the present case, the only argument raised by learned counsel

for the appellant is qua the degree of disability suffered by the claimant-

respondent no.1. In the disability certificate dated 02.01.2019 (Ex.P-127) JITENDER KUMAR 2022.07.19 10:50 I attest to the accuracy and authenticity of this order/judgment Chandigarh

issued by the Board, the disability has been mentioned as 50%. However,

subsequently the claimant was reassessed by the Board and his disability on

10.03.2021 was reassessed as 80%. PW21 Dr. Saurab Gupta proved on

record the disability certificate of the injured as Ex.P128. He deposed that he

alongwith the other members of the Board has assessed the disability to the

extent of 80%. He further deposed that in the accident the injured had

received head injuries with quadriparesis and dysphasia with abnormal gait.

In his cross-examination, he explained that the meaning of quadriparesis is

weakness of all four limbs and as per the assessment of the Board the

disability with regard to quadriparesis was 75% and rest was due to

difficulty in speaking. It is not the case of the appellant that the second

disability certificate is a procured one or forged and fabricated in any

manner. There is no evidence on the record to show that there was any

reason to doubt the certificate dated 10.03.2021 issued by the Board.

In view of the above, I do not find any reason to interfere in the

award passed by the Tribunal. The appeal stands dismissed. Pending

applications, if any, also stand disposed off.

                                                                                      ( ALKA SARIN )
                           18.07.2022                                                     JUDGE
                           jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2022.07.19 10:50 I attest to the accuracy and authenticity of this order/judgment Chandigarh