RAVI OBEROI Vs. RAM NIWAS

JUDGEMENT

(1.) THE present appeal is preferred for enhancement of the compensation award against the impugned award dated 25.01.2005, whereby the learned Tribunal has awarded the compensation as under:-

(2.) LEARNED counsel appearing on behalf of the appellant has argued that while considering 30% disability, the learned Tribunal has assessed monthly income of the appellant as Rs.4,500/-, however, that it failed to award any compensation towards future prospects.

(3.) CONSIDERING the facts and circumstance, the learned Tribunal has rightly assessed the functional disability as 30%. I note, the injured/appellant has not proved the profession or avocation, therefore, I do not find any reason to interfere in the assessment of functional disability.