ARVIND SINGH Vs. FARUKH AHMED

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,00,000/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 6th August, 1984 resulted in the death of Bhim Singh. The deceased was survived by his son who filed the claim petition before the learned Tribunal.

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