YOGESH SHARMA Vs. SHYAM SINGH & ORS

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 11.01.2011, whereby the learned Tribunal awarded compensation for a sum of Rs.5,43,000/- with interest at the rate of 7.5 % per annum from the date of filing of the petition till realization of the amount.

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

(3.) Mr. Navneet Goyal, Learned counsel appearing on behalf of the appellant argued that despite 40% permanent disability suffered by the appellant, the learned Tribunal has not added any amount in his actual income towards future prospects. The age of the injured on the date of the accident was 32 years and he was a driver by profession.