JAGDISH Vs. RAVI KUMAR AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 54,000/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 28th November, 1995 resulted in grievous injuries to the appellant. The appellant suffered fracture of nasal bone. The appellant had to undergo surgery of nasal bone on which he spent Rs. 43,000/ -. The appellant remained under treatment for more than two months.

(3.) THE learned Counsel for the appellant urged following grounds at the time of hearing of this appeal: