RITU SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant seeks setting aside of order dtd. 21/2/2011 and seeks enhancement of compensation.

(3.) Appellant had sustained injuries in an accident on 3/10/2006. By order dtd. 21/2/2011 the claim was allowed and compensation awarded. Appellant seeks enhancement of the awarded amount. Subject appeal has been filed on 2/7/2020 with a delay of 3329 days.