KULDEEP ALIAS SHIV KUMAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) THE appellant is present along with his counsel, Mr. Diwan Singh Chauhan.

(2.) MR. Naresh Wadhawan, Assistant Manager, National Insurance Co. Ltd. , D. R. O. II is present along with Mr. Pradeep Gaur, Advocate.

(3.) THE appellant has suffered 20% disability as per the disability certificate dated 21st October, 2008 which is Annexure-B to the appeal. The appellant has suffered Post-Traumatic United Fracture R Tibia with ankle stiffness with permanent disability of 20% in relation to the right lower limb. However, the learned Tribunal has not awarded any compensation due to the permanent disability because the disability certificate was issued to the appellant after the award of the learned Tribunal.