G. NAGAMANI Vs. VEERABADRAIAH

JUDGEMENT

(1.) The captioned appeal is filed by the claimant challenging the judgment and award passed in MVC.No.1164/2016 questioning the quantum.

(2.) The facts leading to the case are as under:

(3.) Learned counsel appearing for the appellant/claimant would vehemently argue and contend before this Court that the medical evidence on record clearly establishes that appellant/claimant due to loss of sensation of both the lower limbs, she has undergone physiotherapy and the medical bills pertaining to physiotherapy amounting to Rs.2,38,900/- is not taken into consideration by the Tribunal. He would vehemently argue and contend that on account of loss of sensation of both the lower limbs, appellant/claimant has failed to report for duty and hence, she has lost her earning absolutely at the rate of Rs.45,050/-p.m. from the date of accident. Learned counsel appearing for the appellant/claimant would further submit that on account of grievous injuries sustained in the accident, she was compelled to opt for VRS and hence, he would submit that Tribunal erred in not granting any compensation under the head of future loss of earnings.