KALAM Vs. DINESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court assailing the judgment dtd. 5/10/2018 passed by the High Court of Delhi at New Delhi in MAC. APP. 288/2013.

(3.) The only issue for consideration in the instant appeal is with regard to the quantum of compensation. The accident, having occurred on 13/8/2009 and the appellant was aged about 35 years at the time of the occurrence of the said accident and was working as a labourer, having suffered injuries leading to the disability, is not in dispute.