SURENDER YADAV Vs. RAM SWARUP BATRA

JUDGEMENT

(1.) IN this appeal the appellant is seeking enhancement of the amount which had been awarded in terms of the award dated 26.09.2008 vide which a sum of ` 1,04,300/- had been awarded as compensation in favour of the claimant who was the injured having suffered injuries in an accident which had been taken place on 08.05.2006. The appellant is not aggrieved by the compensation awarded under any of the other heads except under the head of "compensation on account of loss of leave". IN this head, the Tribunal had awarded a sum of `44,764/- as compensation payable to the claimant.

(2.) THERE is no dispute about the salary of the petitioner; the salary of the petitioner had been computed by the Tribunal at `11,191 per month after necessary deductions. The learned counsel for the petitioner has drawn attention of this court to Ex.PW-1/1 which was the certificate appended by him alongwith his petition on 31.07.2006; his contention is that this certificate was issued up to date of filing of this petition and that is why it finds mention that the petitioner was absent only up to that date.

(3.) THE award is not challenged on any other ground.