RAMESH Vs. MOOL CHAND AND ORS.

JUDGEMENT

(1.) By the present appeal the appellant seeks enhancement of compensation as awarded by the award dated 13.02.2012.

(2.) The brief facts which led to the filing of the claim petition and the present appeal are that on 19.07.2004, the appellant was standing on a bus stop at Ashram. He was hit by a tractor said to be driven by respondent No.1 in a rash and negligent manner and he suffered injuries.

(3.) Based on the evidence on record the tribunal concluded that the accident took place on account of rash and negligent driving of respondent No.1.