(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,07,071/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.
(2.) THE accident dated 26th September, 2001 resulted in the grievous injures to the appellant. The appellant suffered 41% permanent disability due to the fracture of both bones and shortening of right leg.
(3.) THE learned Counsel for the appellant submits that the learned Tribunal has not taken the permanent disability into consideration and has awarded compensation treating it as temporary disability. The learned Counsel further submits that the certificate with respect to the permanent disability of the appellant has been received after the award of the learned Tribunal. The permanent disability certificate has been produced before this Court. The photocopy of the same has been retained and the original has been returned back to the appellant.