GAJENDER SINGH CHAUHAN Vs. SEEMA ARYA

JUDGEMENT

(1.) INSTANT appeal has been preferred for enahancement against the impugned award dated 26.03.2012, whereby ld. Tribunal has granted compensation as under:-

(2.) THEREAFTER vide order dated 17.07.2012, ld. Tribunal modified the award and recorded as under:

(3.) LD . Counsel further submits that towards the pain and suffering, ld. Tribunal has only granted Rs.10,000/-, whereas keeping the injuries into view, it should have been more than that.