SATYA NARAIN Vs. JAI KISHAN AND ORS.

JUDGEMENT

(1.) Appellant who was injured in a road accident on 16.1.1995 seeks enhancement of the compensation.

(2.) Compensation awarded by the Tribunal is Rs.25,350/ -. The break up is as under: -

(3.) Learned counsel for the appellant states that since the appellant was employed in a Government school he did not suffer any loss of future wages.