RAHUL Vs. MOINUDIN & ORS.

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. No. 1015/2010 as both the appeals are arising out of award dated 22-12-2009 in claim case No. 60/09 whereby the claim petition filed by the appellant was allowed and compensation of Rs. 1,20,300.00 was awarded on account of injuries sustained by the appellant in a motor accident which took place on 27-4-2009, the present appeal has been filed.

(2.) In M.A. No. 780/2010 which has been filed by the claimant/appellant, contention of learned counsel for appellant submits that in the motor accident appellant sustained fracture of tibia-fibula and femur bone of right leg and also patelia bone, hence looking to the injuries sustained, the amount awarded is on lower side which deserves to be enhanced and prayed that appeal be allowed.

(3.) Learned counsel for respondent No. 3 submits that amount awarded is just and proper.