MOOLCHAND Vs. GOPAL LAL MEENA AND OTHERS

JUDGEMENT

(1.) Appellant has filed this appeal, challenging the award dated 18.4.2013 passed by the Tribunal, seeking enhancement of compensation.

(2.) Learned counsel for the appellant has submitted that as per Ex.115 appellant had suffered permanent disability to the extent of 70%. However, Tribunal has not granted any compensation to the appellant vis-a-vis permanent disability suffered by him. Compensation granted by the Tribunal under the other heads was also inadequate.

(3.) Learned counsel for respondent No. 3 has opposed the appeal.