ANIL KUMAR Vs. KARTAR SINGH

JUDGEMENT

(1.) VIDE the instant appeal, the appellant has challenged the impugned award dated 27.07.2005, whereby the learned Tribunal has awarded the compensation amount as under:- <FRM>JUDGEMENT_367_ILRDLH23_2013s1.htm</FRM>

(2.) THE learned counsel appearing on behalf of the appellant has argued only on two grounds as under:-

(3.) THE learned Tribunal on this issue has recorded that the appellant/injured had failed to prove the loss of income by examining any independent witness from the department. Therefore, the learned Tribunal did not find it a fit case to grant any amount for loss of income.