SANTOSH DEVI Vs. MAHESH AND OTHERS

JUDGEMENT

(1.) Present appeal has been preferred by the appellant dissatisfied with the compensation granted by the tribunal. Learned counsel for the appellant submits that tribunal has erred in not granting any compensation on account disability suffered by the claimant. Besides, adequate compensation has been granted under usual heads.

(2.) Learned counsel for the insurance company submits that adequate compensation has been awarded for the injuries suffered by the appellant.

(3.) I have heard learned counsel for the parties and given careful thought to the facts of the case.