KULDEEP SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) For the reasons mentioned in the application, delay of 146 days in filing the present appeal is condoned. Application stands disposed of.

(2.) This appeal has been preferred by the injured-claimant/ appellant against inadequacy of compensation granted by Motor Accident Claims Tribunal, Kurukshetra.

(3.) Appellant- Kuldeep Singh was 25 years of age at the time of accident and was doing labour work. He received multiple grievous injuries in vehicular accident including left eye injuries and multiple fractures on his face and jaw. He remained hospitalized from 8/11/2012 to 23/11/2012.