VAKIL SINGH Vs. ROHTASH AND OTHERS

JUDGEMENT

(1.) This is an application for condonation of 110 days delay in filing the appeal. For the reasons mentioned in the application, same is allowed. Delay in filing the appeal is condoned.

(2.) Present appeal has been preferred by the appellant dissatisfied with the compensation granted by the tribunal.

(3.) Learned counsel for the appellant submits that tribunal has not granted adequate compensation for pain and suffering. Besides, the amount awarded under usual heads such as transportation, attendant, special diet etc. are also on lower side.