RAJ PAL Vs. SUKHDEV SINGH AND OTHERS

JUDGEMENT

(1.) C.M. No. 24971 -CII of 2010

(2.) CONDONATION of delay of 150 days in filing of the appeal is not opposed. For this reason and in view of the reasons given in the application, the delay is condoned.

(3.) LEARNED counsel for respondent No. 3 has submitted on the other hand that adequate amount has been awarded as compensation in this case. According to him, the disability of 15% is qua a particular limb and it is not a functional disability. He has submitted that still the Tribunal has awarded a sum of Rs. 37,500/ - for loss of future income due to disability.