TELU RAM Vs. HANS RAJ AND OTHERS

JUDGEMENT

(1.) Claimant has preferred this appeal against inadequacy of amount of compensation awarded vide award dated 20.11.2014 passed by the Motor Accident Claims Tribunal, Hisar (hereinafter referred to as 'the Tribunal').

(2.) Brief facts are that the appellant suffered permanent disability to the tune of 24% towards a particular limb in a motor vehicular accident which took place on 26.04.2011. Appellant/claimant was driving his canter full of wheat crop while going to sell the same in grain market.

(3.) The liability of the Insurance Company has not been disputed by learned counsel appearing on its behalf.