MANOJ PURI GOSWAMI Vs. DEV KUMAR KANWAR

JUDGEMENT

(1.) The Claims Tribunal, by its award dtd. 20/1/2015, awarded compensation of Rs.2,36,460.00 along with interest in favour of the claimant and directed to deposit Rs.1,69,361.00 in the Nationalized Bank for a period of three years.

(2.) Counsel for the applicant submits that the applicant has filed an application for grant of aforesaid amount for his treatment, which has been rejected by the Claims Tribunal by the impugned order.

(3.) I have heard learned counsel appearing for the petitioner and perused the impugned award with utmost circumspection.