UNITED INDIA INSURANCE CO. LTD Vs. AVTAR SINGH

JUDGEMENT

(1.) Vide the instant appeal appellant has challenged the award dated 13.12.2010 passed by the ld. Tribunal in case no. 478/2009.

(2.) The appellant has filed the present appeal on the ground that ld. Tribunal failed to appreciate the material available on record and erred in granting unjust and excessive compensation.

(3.) The ld. Tribunal failed to appreciate that respondent no. 1 / claimant did not suffer permanent disability of 80% of his whole body. The said Tribunal wrongly interpreted the opinion of the Medical Board and construed 80% disability of right lower limb to the 80% of the whole body.