MOHD SALEEM Vs. ADARSH KUMAR

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 13.10.2010 whereby, ld. Tribunal has granted compensation as under:

(2.) THE present appeal is for enhancement of the compensation as noted above.

(3.) DUE to the aforesaid accident, appellant suffered grievous injuries such as (i) fracture both bone leg type II compound (rt.) (ii) S/c fracture left type ­ 1 compound. He remained hospitalized for the period from 20.10.2007 to 18.12.2007 and 04.08.2008 to 12.08.2008 and thus suffered 45% permanent disability. At the time of accident, he was 32 years of age and was earning Rs.7,000/ - per month.