KRISHNAPAL @ KISHAN Vs. CHHOTE HUSSAIN

JUDGEMENT

(1.) Heard learned counsel for the appellant on IA No.6582/2014, i.e. an application for condonation of delay of 327 days in filing the present appeal. On due consideration, application is allowed. Delay is filing the appeal is hereby condoned. Heard finally with the consent of parties. Order

(2.) It is not necessary to narrate the entire facts in details because the learned Tribunal already recorded the findings in the impugned award.

(3.) The appellant has suffered fracture on spine and amputation of right thumb. The Tribunal has awarded Rs. 82,465.00 as compensation, break-up of which is as under :- <FRM>JUDGEMENT_168_LAWS(MPH)1_2019.htm</FRM>