BINDRA PRASAD TIWARI Vs. MANOJ KUMAR AND ANR.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 9,000/ - has been awarded to the appellant.

(2.) THE accident dated 28th June, 2006 resulted in the injuries to the appellant who filed the claim petition before the learned Tribunal. The learned Tribunal passed an award for Rs. 9,000/ - along with interest @ 7.5% per annum in favour of the appellant and against the respondents.

(3.) THE learned Counsel for the appellant refers to the order passed by the learned Metropolitan Magistrate and the statement made by the appellant before the concerned Metropolitan Magistrate.