VIKAS BHUTANI Vs. KEDAR SINGH

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 12.03.2004 whereby, ld. Tribunal has granted compensation for a sum of Rs.11,26,000/ - with interest @ 7.5% per annum from the date of filing of the petition till realization of the amount.

(2.) VIDE the present appeal, appellant is seeking enhancement of the compensation amount as noted above.

(3.) LD . Counsel submitted that the appellant was admitted in the hospital for 5 times and underwent surgeries and procedures. The Discharge Summaries to this effect have been proved as Ex.PW3/2, Ex.PW3/6, Ex.PW3/7, Ex.PW3/10 and Ex.PW3/12 respectively. Thus he underwent treatment from 30.04.2003 to 30.11.2003 including Physiotherapy. However, the Ld. Tribunal has not granted any compensation for the said period.