ATISH KUMAR NISCHAL Vs. JASMER SINGH AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 13,00,432/ - has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 25th March, 2006 resulted in the grievous injuries to the appellant. The appellant suffered Burst Fracture of D2 Vertebral body with retropulsion of fractured fragment encroaching into spinal cord, serious head injuries on right side and fracture D2, D5 with complete paraplegia with bladder and bowl involvement with brachlal plexus injury. The permanent disability suffered by the appellant was assessed to be 100% vide disability certificate - Ex.PW4/1.

(3.) THE learned Counsel for the appellant has urged the following grounds at the time of hearing of this appeal: