GOPAL KUMAR @ SANJAY Vs. AMAR SINGH PATEL

JUDGEMENT

(1.) THE instant appeal is preferred by the appellant for enhancement of the award dated 15.05.2013, whereby the learned Tribunal has granted a compensation for a sum of Rs.3,15,068/-.

(2.) FACTS of the case are that on 15.06.2012 when the appellant was tightening the ropes of the tripal on his vehicle, the offending vehicle was reversed by the respondent No.1 in rash and negligent manner without taking proper precautions. Consequently, appellant was sandwiched between his vehicle and the offending vehicle due to which he received grievous injuries.

(3.) LEARNED counsel appearing on behalf of the appellant does not dispute the findings of the learned Tribunal qua issue No.1. However, as regards issue No.2, he submits that the learned Tribunal has granted very less compensation towards all the heads covered under this issue.