SANDEEP RAJENDRAN Vs. A.NASAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant/claimant has filed the present appeal seeking enhancement of compensation on account of injuries suffered by him in a road accident, which took place on 22/4/2016. He is working as an Architect. He was 34 years of age at the time of accident. He suffered fracture of neck of left talus, chip fracture lateral tibial condyle left knee. As a result of the said injuries, he suffered 61% disability of lower limb and 21% disability of his whole body as per the certificate issued to him by the Consultant (Orthopaedics), Hosmat - Hospital Private Limited dtd. 7/6/2017.

(3.) The Motor Accident Claims Tribunal, Bangalore had awarded compensation of 2,21,930/- (Rupees two lakhs twenty ? one thousand nine hundred and thirty only). The High Court enhanced the same to 3,29,198/- (Rupees three lakhs twenty ? nine thousand one hundred and ninety eight only). Nothing was awarded on account of loss of earning capacity by the High Court taking note of the fact that there was no loss of income to the appellant as he was still carrying on his profession and earning handsomely.