MOHD SALMAN Vs. KISHAN LAL

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 07.01.2011, whereby ld. Tribunal has granted compensation as under: " <FRM>JUDGEMENT_2274_ILRDLH23_2013.htm</FRM>

(2.) IT is pertinent to note that the ld. Tribunal has granted recovery rights in favour of insurance company and against respondent nos. 1 & 2, who have not challenged the said finding of the ld. Tribunal.

(3.) LD . Counsel further submits that the issue "how the compensation has to be granted in case of minor" was before the Hon'ble Supreme Court in the case of Master Malikarjun v. Divisional Manager, the National Insurance Co. Ltd. in Civil No. 1676/2012 wherein the Apex Court has held as under: