NITIN GUPTA Vs. KUNDAN SINGH

JUDGEMENT

(1.) BY way of this appeal the appellant seeks enhancement in the compensation amount over and above the one awarded by the Tribunal.

(2.) THE facts of the case in a nutshell are as follows:

(3.) I have heard learned Counsel for the parties and perused the records. Counsel for the appellant contends that a lump sum amount of Rs. 50,000/- towards the permanent disability suffered by the appellant has been awarded by the Tribunal without taking into consideration the fact that the appellant was preparing for the entrance exam of M. B. B. S. The appellant further contends that he could not prepare himself to appear in the entrance exam of M. B. B. S.