SAKHARAM Vs. KARAN DEVELOPMENT SERVICE PVT LTD

JUDGEMENT

(1.) Delay condoned subject to stipulation indicated herebelow. Leave granted.

(2.) Heard learned counsel for the parties and perused the appeal papers.

(3.) Insofar as the accident having occurred on 25/6/2008 and the appellant having suffered injuries due to which his left lower limb was amputated, it is not in dispute. The question for consideration herein is only to take note of the appropriate income and the extent of disability for the purpose of determining the quantum of compensation.