- (1.) Admitted.
(2.) Since the records of the appeal need not be summoned for regular hearing, the case has been taken on board for final hearing.
(3.) In this appeal filed by the appellant for enhancement of compensation for the injuries he has suffered, an amount of compensation to the tune of Rs. 40,000/- only has been granted by the Tribunal out of which a sum of Rs. 20,000/- is on account of paid and suffering sustained by him whereas other amount of Rs. 20,000/- is towards treatment expenditure.;