AMBANNA Vs. SIDDHUBA

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of both the learned counsels, the matter is taken up for final disposal.

(2.) The appellant being the labourer under employment of respondent No.1 and when he was working in the tractor bearing Reg. No.KA-28/T-9918- 9919, which is owned by respondent No.1 and insured with respondent No.2/Insurance Company, during the course of employment, met with an accident and he had sustained injuries of loss of teeth and disfigurement to the face. As per Ex.P8 disability certificate, which shows the nature of injuries sustained by him is as follows:

(3.) The learned Senior Civil Judge/Commissioner for Employees Compensation (for short 'Commissioner'), Vijayapur, had granted a compensation of Rs.42,230/- along with interest @ 12% p.a. from 02.12.2009 after expiry of one month from the date of accident that is from 02.11.2009 till realization of the entire amount by holding the disability at 8%.