ISRAR @ SYED ISRAR AHMED S/O. SYED JAFFER Vs. SRI. R. RAMA RAJU S/O. RAMASWAMY RAJU AND NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

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

(2.) I have heard Sri. N. Gopalakrishna, learned Counsel for claimant and Smt. Lalitha, learned Counsel for Sri. M.S. Mandanna, learned Counsel for insurance company.

(3.) THE claimant was treated in S.N.R. Hospital at Kolar. As per the evidence of P.W. 2 - Dr. M. Shanmugam, even after complete treatment, the claimant has restricted movements of right lower limb. The fracture of mid shaft of right femur is malunited. He has restricted movements of right knee joint and right ankle joint. He has assessed the permanent physical disability with reference to right upper limb and right lower limb at 85% and 42.5% with reference to whole body.