NEW INDIA ASSURANCE CO. LTD. Vs. C. NAGESH

JUDGEMENT

(1.) This appeal is filed by the Insurance Company challenging the quantum of compensation awarded in the judgment and award dated 03.11.2011 passed in MVC No.5346 of 2010 on the file of MACT, Court of Small Causes, Bengaluru (for short the Tribunal ).

(2.) The factual matrix of the case is that, the minor aged 14 years met with an accident, as a result, he suffered cut lacerated wound around right ankle with all extensor, he underwent extensor digitorium brevis repair, extensor digitorium vagnor repair, extensor ratinaculam repair. He was also subjected to debridement reverse sural artery flap. Tandem repair was done. He was inpatient from 16.09.2009 to 03.12.2009 and he was again admitted on 25.05.2011 and discharged on 04.06.2011. The doctor has assessed the disability to an extent of 25% to the whole body. Having considered the material on record, the Tribunal has awarded an amount of Rs.5,20,000/- with 6% interest.

(3.) Heard the learned counsel for both the parties and perused the material placed on record.