G. CHANDRAMOHAN S/O GOVINDA REDDY Vs. THE MANAGING DIRECTOR B.M.T.C AND UNITED INDIA INSURANCE COMPANY LTD. REP. BY ITS MANAGER

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) I have heard Smt. Leela, learned Counsel for claimant and Sri D. Vijayakumar, learned Counsel for Insurance Company.

(3.) AT the time of accident, claimant was aged about 22 years and he was studying in v. semester B.E. (Computer Science). Though PW2 -Dr. Sunil Kumar has assessed permanent physical disability, nature of injuries and avocation of claimant would not justify the assessment of functional disability.