STATE OF U. P. Vs. ANUBHOOTI ALIAS EENA

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for the respondent; and perused the record.

(2.) By way of this appeal, the State has felt aggrieved by the award of compensation to the respondent on 11/1/1991 at 5.00 p.m. lost the compensation sought was Rs.2,27,560.00 for injuries caused to the minor who filed the claim petition through legal guardian.

(3.) The facts as they culled out from the record are as follows:-