LAJWANTI Vs. BHAG CHAND AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,62,655/ - has been awarded to the appellant.

(2.) THE accident dated 10th October, 2000 resulted in grievous injuries to the appellant who filed the claim petition before the learned Tribunal.

(3.) VIDE order dated 11th August, 2009, the appellant was directed to appear before the Senior Orthopedic Surgeon, Batra Hospital for examination.