MUKESH KUMAR Vs. MAHESH AND OTHERS

JUDGEMENT

(1.) This is an application for condonation of 05 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 erred in not granting any compensation on account disability suffered by the claimant. Besides, adequate compensation has been granted under usual heads.