RAGHAVENDRA SINGH Vs. LALLA @ HARISHANKAR

JUDGEMENT

(1.) THIS appeal is filed by the claimants for enhancement of compensation. The appellant in an accident received injury and his left hand was amputated. In this appeal other findings are not under challenge. The only question is about quantum of compensation.

(2.) AS regards nature of injuries Dr. J.K.S. Kushwaha (AW 4) has deposed that the appellant was admitted in the hospital on 19th May, 1999 at 8.20 in the night. His left hand was fully injured. On 20th May, 1999 by operation upper portion of the left hand was cut and hand was amputated. He deposed that the left hand was amputated above the elbow.

(3.) IN the result, the appeal is partly allowed and award dated 24th July, 2000 is modified accordingly, as indicated above, without any order as to costs.