JAGDISHCHANDRA Vs. KAILASH

JUDGEMENT

(1.) The appeal is heard finally with the consent of Counsel for the parties.

(2.) The appellant had suffered injury in the accident which had taken place on 21.6.2006 and had filed claim petition before the Tribunal. Learned Tribunal by the impugned award has awarded a sum of Rs. 2,15,000 along with the interest @ 9% p.a. from the date of the claim petition.

(3.) Learned Counsel appearing for the appellant at the commencement of argument submitted that he has filed I.A. No. 4295/2010 under Order 41 Rule 27, CPC. The appellant has filed Income Tax returns for the relevant period to prove the income of the appellant and has submitted that these additional documents need consideration while calculating the income and the compensation amount payable to the appellant