DHIYAN SINGH Vs. GULZAR AHMED

JUDGEMENT

(1.) The appellant was working as a driver with respondent 1 on vehicle No. HR-07-2607. The vehicle was insured with respondent 2. On January 11, 1991, at about 6. 00 P. M. , the appellant was coming back from Pehowa to Shahabad while driving his vehicle when his vehicle met with an accident. As a result of this accident, the right hand of the appellant after the shoulder joint had to be amputated. The appellant was getting Rs. 1,000 per month as wages. It is contended that he was 23 years old at the time of accident.

(2.) The appellant filed claim before the learned Commissioner for Workmen's Compensation, Kurukshetra (hereinafter referred to as the Commissioner ). The appellant was awarded Rs. 8,674 as compensation. This is an appeal filed by the appellant for enhancement of the compensation. Learned Commissioner had not awarded penalty and interest and the appellant has also prayed for the same in this appeal.

(3.) I have heard learned counsel for the appellant.