KEMPAMMA W/O. PUTTAMADA Vs. M.S. JAYALAKSHMI W/O. A.R. SHIVASHANKARA ARAKERE AND THE NATIONAL INSURANCE COMPANY LTD. REP. BY ITS MANAGER

JUDGEMENT

(1.) THE matter is listed for admission. Lower Court Records are received. With the consent of learned Counsel for parties, the matter is taken up for final disposal.

(2.) I have heard Sri. H.R. Renukaradhya for M/s. P. Nataraju and Associates, learned Counsel for claimant and Sri. Shivaraj Patil, learned Counsel for insurance company.

(3.) AS a result of accident, the left foot involving 4th and 5th toes was completely crushed and the 4th and 5th left toes were subsequently amputed. The claimant was aged about 30 years at the time of accident. She was working as a maid servant. The Tribunal has awarded compensation of Rs. 71,700/ - under following heads: