KHERUNISHA Vs. BR SHARMA

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 01.03.2012, whereby ld. Tribunal granted compensation of Rs.1,45,720/- with interest @ 7.5% from the date of the petition till realization.

(2.) VIDE the instant appeal, appellant is seeking enhancement of the aforesaid award amount on the ground that the appellant was earning Rs.4,500/- per month by doing beading work for an export house, which was dealing in garments.

(3.) LD . Counsel for the appellant submits the ld. Tribunal has erred in considering the functional disability. Ld. Counsel also argued that no amount on the future treatment has been granted by the ld. Tribunal as the appellant suffered injuries in the said accident and she continued to take the treatment.