INDER VEER JAIN Vs. RAMESH CHAND GARG

JUDGEMENT

(1.) ADMIT.

(2.) Since a short question is involved in the appeal, the same has been heard and disposed of by this order.

(3.) The appellant has filed this appeal for enhancement of compensation awarded by the Tribunal for the injuries sustained by him in a road accident caused by the rash and negligent driving of the offending vehicle. The contention of learned counsel for the appellant is that despite there being 49% disability, the Tribunal has not awarded any compensation for such disability and the Tribunal has also erred in not awarding interest on the awarded amount from 30.11.1994 to 10.1.2000.