MASTER AMAN Vs. MEHARBAN

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 08.07.2011, whereby the learned Tribunal has granted compensation as under:- <FRM>JUDGEMENT_1708_ILRDLH24_2014_1.html</FRM>

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

(3.) Brief facts of the case are that on 24.03.2006, when the appellant along with his mother was crossing the road, was hit by a truck bearing No. HR 55A 8912, driven in a negligent manner with high speed by respondent No.1, as a result of which, he received crushed injuries on his left leg and was taken to RTR Hospital, New Delhi.