RAJA S/O LATE RAMA POOJARY Vs. ILYAS RANA S/O ABDUL KHUDUS

JUDGEMENT

(1.) LEARNED Counsel for the appellant submits that though the claimant sustained grievous injuries, the Tribunal has not awarded adequate compensation towards relevant heads and he prays for enhancement of compensation.

(2.) LEARNED Counsel appearing for Respondent No. 2 /Insurance Company submits that the Tribunal has awarded adequate compensation and there is no good ground made out for enhancement of compensation.

(3.) AS per Ex. P4/Wound Certificate, the claimant sustained the following injuries: -