GANPATILAL Vs. RAJESH @ RAJU

JUDGEMENT

(1.) BEING aggrieved by the inadequacy of the amount awarded vide award dated 24.1.2004passed by IIIrd MACT, Jagra, Distt. Ratlam, in Claim Case No. 6/2002, whereby sum of Rs. 26,110 has been awarded along with interest @ 8% per annum the present appeal has been filed.

(2.) LEARNED Counsel for the appellant submits that break -up of Rs. 26,110 is as under:

(3.) LEARNED Counsel for the respondent submits that amount awarded is just and proper. There is no evidence to show that there was permanent disability. It is also submitted that there was nothing on record to show that the appellant was on bed for a period of six months. It is also submitted that Tribunal has assessed the permanent disability of 2% and not 4%.