NIKUNJ WADHAWAN Vs. JITENDER

JUDGEMENT

(1.) THE instant appeal is directed against the impugned award dated 12.01.2012 whereby Ld. Tribunal has awarded compensation for a sum of Rs.10,61,541/ - with interest @ 7.5% per annum from the date of filing of the petition till realization of the amount.

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

(3.) LD . Counsel further submits that though the appellant had past history of Epilepsy, however, Insurance Company has not led any evidence as to what would be the effect of the Epilepsy on permanent disability of the injured.