NEW INDIA ASSURANCE CO. LTD Vs. RINKU KUMAR

JUDGEMENT

(1.) THE instant appeal is directed against the award dated 08.12.2011 whereby the ld. Tribunal has granted compensation with interest @ 7.5% p.a. as under:-

(2.) THE appellant is aggrieved by the impugned award on the ground that ld. Tribunal while taking the 29% disability into consideration has awarded Rs.2,06,712.00 for loss of earning capacity due to injuries.

(3.) IN cross-examination he deposed as under:-