SURAJ PRAKASH KHANNA Vs. BALBIR SINGH

JUDGEMENT

(1.) Appellant seeks enhancement of compensation on account of injuries sustained by him in a road accident.

(2.) Appellant was injured in a road accident on 1.12.1979, involving car bearing No.DEA-2695.

(3.) Since enhancement of compensation is prayed for and there are no cross objections, I would only be noting facts pertaining to the compensation assessed by the Tribunal in favour of the appellant.