(1.) Quantum of compensation is the only challenge in this Civil Miscellaneous Appeal.
(2.) Arising out of an accident, on 19.03.2011, Mr.Gopalakrishnan, claiming to be a loadman, aged about 21 years, has stated that he has sustained the following injuries,
(3.) Before the Claims Tribunal, the injured has contended that at the time of accident, he was aged 21 years and working as loadman in Eicher Tata 1109 vehicle, in the accident and earned Rs.15,000/- per month. According to him, due to the displaced fracture of right femur neck, he is unable to walk, stand, lift weight and to do any manual work, as before. He is incapacited to do any work and thus, permanently disabled. He has claimed compensation of Rs.15,00,000/- for permanent disablement, and loss of earning.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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