SHASHI BHUSHAN Vs. DHANI RAM AND ORS

JUDGEMENT

(1.) The present appeal is directed against the impugned award dated 22.03.2011, whereby learned Tribunal has granted compensation as under:-

(2.) While granting compensation as noted above, learned Tribunal has awarded interest @ 7.5 % per annum from the date of filing the petition till realisation of the amount.

(3.) Ld. Counsel appearing on behalf of the appellant has argued the sole ground that as per disability certificate Ex.PW2/6, the appellant received 65 per cent disability in relation to right lower limb. However, learned Tribunal without any reason has assessed 31 % disability qua the whole body.