MASTER MOHAN KUMAR Vs. MOHD. JAVED

JUDGEMENT

(1.) Vide the instant appeal, appellant has assailed the judgment dated 25.07.2006 whereby, Ld. Tribunal has granted Rs.1,20,000/- as compensation towards the disability sustained due to the accident.

(2.) Ld. Counsel for the appellant submits that PW1 Rajkumar, father of the appellant deposed before the Ld. Tribunal that in the alleged accident, his son had become sandwich between the shutter and the van. Due to which skin on his right hand peeled off and the thumb of the right hand was amputated and fingers were damaged. He also suffered injuries on the left hand apart from other injuries.

(3.) Further stated that he remained admitted in GTB Hospital for 13-14 days and an operation on the right hand was performed by inserting steel rods in both the hands.