GOGA Vs. SH.RATAN SINGH

JUDGEMENT

(1.) THE appellant has prayed for enhancement of compensation awarded by the Tribunal vide order dt. 11.06.2001 by which in a case of injuries the appellant has been awarded a sum of Rs. 1,51,000/ - as compensation.

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

(3.) ACCORDINGLY , the appeal is partly allowed. The award dt. 11.06.2001 is modified to the extent that the appellant shall be entitled for a compensation of Rs. 2,50,000/ - from the respondents jointly and severally. The remaining amount be paid to the appellant within thirty days from the date of receipt of certified copy of this order. It may further be clarified that the amount of interest already paid to the appellant, shall not be deducted from the remaining amount now to be paid as per enhancement. Record be sent back.