NATIONAL INSURANCE CO. LTD Vs. S.MOHAMMED

JUDGEMENT

(1.) THE Insurance Company has filed this appeal raising the following substantial questions of law:

(2.) HEARD the learned Counsel for the Insurance Company and the learned Counsel for claimant. Regarding question No.1:

(3.) REGARDING injuries and disabilities suffered by claimant, PW-2 - Dr.C.V.Kumar has evidenced as under: "On 7.11.2006, I have examined one patient by name Mohammed aged about 25 years, who had come with history of RTA on 7.11.2006 and had sustained: i) Undisplaced fracture of left tibial condyle ii) fracture of right patella. I have gone through the copy of the wound certificate and discharge certificate of Mahaveer Nursing Home. On recent examination i.e., on 26.6.2008, I found the following: