GOPAL KRISHAN SHARMA Vs. ANIL KUMAR

JUDGEMENT

(1.) COUNSEL for the appellant contends that the appellant would be contented if the appellant is paid an amount of Rs. 2,00,000/- for buying an artificial limb. In support of his contention, the appellant produced a photocopy of the quotation given by M/s Otto Bock Pvt. Ltd original of which has been filed by the appellant before the Mediation Cell.

(2.) I have perused this quotation. Price of the artificial limb has been indicated at Rs. 2,47,000/ -. Counsel states that since the appellant has already been paid Rs. 50,000/- for buying artificial limb, the appellant shall only claim the remaining amount for buying the said limb.

(3.) MR. D. K. Sharma counsel appearing for the respondent, on the other hand, states that the appellant did not place any evidence on record to show that the artificial limb would cost such an amount, and therefore, in the absence of any evidence on record, the Tribunal has rightly granted a sum of Rs. 50,000/- for buying artificial limb.