SHANTILAL Vs. BHURIYA @ BHURA LAL

JUDGEMENT

(1.) BEING aggrieved by the award dated 8.5.2004 passed by Second Additional Member, MACT, Jhabua in Claim Case No. 293/03, whereby a sum of Rs. 69,400/- along with 9% interest per annum has been awarded, the present appeal has been filed.

(2.) LEARNED Counsel for the appellant submits that he has sustained permanent disability of 9% as there was fracture of femur bone in right leg of the appellant. It was alleged that in the similar circumstances, Divisional Bench of this Court has, awarded a sum of Rs. 1,50,000/- where the claimant has suffered disability of 9%.