HIMANSHU 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.) PER contra counsel appearing for the respondent seriously refutes the said submission of the counsel for the appellant. The counsel contends that the Tribunal has awarded appropriate compensation taking into account the facts and circumstances of the case. Counsel also contends that in the kind of injuries suffered by the appellant, the compensation of Rs. 1 lakh towards permanent disablement cannot be considered to be on the lower side.