RAMAR Vs. DIVISIONAL MANAGER, NATIONAL INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) The above appeal is filed from the order of the High Court, which modified the compensation awarded by the Tribunal and reduced it from Rs.31,80,350.00 to Rs.20,65,000.00. Notice was issued only on the issue of computation of the monthly income and attendant charges.

(3.) The accident occurred on 5/1/2013, while the petitioner was standing by the side of the road when a lorry driven rashly and negligently hit the petitioner. Suffice, it to notice that the petitioner suffered grievous injuries and his right leg was amputated from the thigh and his left leg was crushed, paralyzing it. A functional disability of 100% was assessed by the Doctor who was examined before the Tribunal. PW4, the Doctor who treated the claimant was examined, which oral evidence coupled with the hospital records produced as Ex. P1, P5 and X7 proved the amputation of the right leg and the crush injury caused to the left leg, beyond doubt. PW5 was the Doctor who deposed on the 100% disability caused by the amputation of the right leg and the paralysis caused to the left leg.