KARNAIL SINGH Vs. TRILOK SINGH

JUDGEMENT

(1.) On 22.3.1990, appellant Karnail Singh aged 4- years sustained serious injuries in a vehicular accident. He is aggrieved by the quantum of compensation awarded to him.

(2.) Total compensation awarded to him is Rs.2,52,000.00. Break up is as under:- <FRM>JUDGEMENT_892_ILRDLH16_2007Html1.htm</FRM>

(3.) Since injured Karnail Singh is in appeal and there are no cross objections I need not deal with any other issue dealt with by the learned MACT, save and except, the adequacy of the compensation awarded.