RAMESH Vs. MUFEED AHMED

JUDGEMENT

(1.) APPELLANT has prayed for enhancement of compensation awarded by the Tribunal vide order dt. 24.04.2001 by which in a case of injury, the Tribunal has awarded a sum of Rs. 83,236/ -.

(2.) AFTER hearing learned Counsel for the parties, I have carefully gone through the material on record.

(3.) ACCORDINGLY , the appeal is partly allowed. The impugned award dt. 24.04.2001 is modified to the extent that the appellant shall be entitled for a compensation of Rs. 1,75,000/ - from the respondents jointly and severely. Remaining amount be paid to the appellant within 30 days from the date of receipt of certified copy of this order. Record be sent back.