ORIENTAL INSURANCE COMPANY LIMITED, NO. 4/2, NAVEEN COMPLEX, HEBBAL MAIN ROAD, METAGALLI, MYSORE - 16, WITH ITS REGIONAL OFFICE, AT LEO SHOPPING COMPLEX NO. 44/45, RESIDENCY ROAD, BANGALORE - 560 025 BY ITS REGIONAL MANAGER Vs. D.V. BASAVARAJU S

JUDGEMENT

(1.) AT the request of both counsels the matter is taken up for final disposal. The case of the claimant is that on 7 -6 -2006 he and his friends were travelling in a Autorickshaw bearing No. KA -02 -B -9541 from Adhichunchanagiri Mutt towards Ramanagara. A Scorpio Car bearing No. KA -05/MF -279 being driven in a rash and negligent manner dashed against the Autorikshaw, as a result of which, the petitioner fell down and sustained grievous injuries and he was admitted to the hospital. Thereafter, a claim Petition was filed wherein the Tribunal after considering the material evidence on record granted the following compensation: - <FRM>JUDGEMENT_3132_TLKAR0_2012.htm</FRM>

(2.) THE learned counsel appearing for the appellant contends that the Doctor has opined that there is a disability of 49% to the whole body and the patient has sustained permanent disability to both lower limbs and in the wound certificate Ex.P -4, the following injuries were noticed. 1. Tenderness and swelling over left hip joint, 2. Tenderness and swelling of right thigh,

(3.) THE amount in -deposit is directed to be transmitted to the Tribunal for necessary action.