RAJU Vs. DILAWAR D. PEERKHAN

JUDGEMENT

(1.) Dissatisfied with the compensation awarded by M.A.C.T., the claimant has filed this appeal for awarding of just compensation by way of enhancement.

(2.) Heard the learned advocates on both sides and perused the record.

(3.) 2nd respondent-Insurance Company which was fastened with the liability by the M.A.C.T. to pay the determined compensation has satisfied the award. Thus, the finding recorded by the Tribunal on issue No. 1 has attained finality. In the circumstances, only point for consideration is: