S SURESH Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment and order dated 23rd July, 2007 rendered by a Division Bench of the Karnataka High Court, whereby the principal amount of compensation of Rs. 5,20,584/-, awarded by the Commissioner for Workmen's Compensation (for short, "the Commissioner") has been reduced to Rs. 2,60,292/-.

(3.) The appellant, hereinafter referred to as, "the claimant", was a lorry driver. On 26th September, 2002, while driving the vehicle, he met with an accident near Ganesh Garage on Bangalore - Mangalore Road. He lost control of the vehicle and it overturned on the right side of the road. As a result of the accident, the claimant suffered serious injuries to his right leg; on the head and other parts of the body. Although he survived but ultimately his right leg had to be completely amputed just below the knee.