SYED SAMEER @ SAMEER @ ZAMEER Vs. ASHOKAN N.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 27.6.2015 passed by the MACT, Court of Small Causes, Bangalore in MVC 6573/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimant submits that the claimant as per wound certificate has sustained left ankle joint dislocation and bimalleolar fracture left ankle. PW-2, has deposed that the claimant has suffered 20% disability. The claimant was treated as inpatient for a period of 3 days. The Tribunal on the ground that the PW-2 is not the treating doctor has not assessed the disability and has not granted any compensation under the heads 'loss of future income' and 'loss of amenities'. Hence, he prays for allowing the appeal.