RAJAN M. Vs. V. PRAKASH

JUDGEMENT

(1.) THOUGH the appeal is listed for admission, with the consent of learned counsel for the parties, heard arguments for final disposal.

(2.) LEARNED counsel for the appellant -claimant submits that the claimant was working as a cable operator and earning Rs. 7,500/ - per month; the claimant sustained grievous injuries and permanent disability to the extent of 18% of the whole body, but the Tribunal has not awarded adequate compensation, he prays for enhancement of compensation.

(3.) PERUSED the impugned judgment.