NITIN Vs. UDAPAYYA

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned counsel for the respondent.

(2.) THE appeal coming for on admission is considered for final disposal, the learned counsel for respondent No. 2 seeks time to file Vakalat and is permitted to file Vakalat in due course. Notice to respondent No. 3 has been dispensed with vide order dated 14.08.2013.

(3.) THE learned counsel for respondent No. 3, however, would point out that there was no evidence as regards the income of the appellant and the accident being of the year 2010 and the income adopted is reasonable and cannot be questioned in the absence of any evidence and the disability having been assessed at 14.23% was on the higher side and in the discretion of the tribunal it was been scaled down and there is no illegality in the same and therefore seeks dismissal of the appeal.