MANJUNATHA SHETTY, S/O SHEENAPPA SHETTY Vs. RAMAKRISHNA N. NAIK, S/O GANAPA NAIK, MAJOR, POST: BAVIKERI, ANKOLA TALUK, UTTARA KANNADA DISTRICT-581 314 AND THE NATIONAL INSURANCE CO. LTD., SRI RAM SIGHT OFFICE, 2A, PRAKASHAM ROAD, T. NAGAR, CHENN

JUDGEMENT

(1.) LEARNED Counsel for the appellant prays for enhancement of compensation. He submits that though the claimant sustained three fractures viz., lower pole of left patella, clavicular bone left and lower third of right fibula and resulted in permanent disablement to the extent of 15% of the whole body, the Tribunal has not awarded adequate compensation. Perused the LCR.

(2.) THE Tribunal has fixed earnings of the claimant at Rs. 4,000/ - per month and awarded compensation as under. <FRM>JUDGEMENT_3174_TLKAR0_2012.htm</FRM>

(3.) IN our view, the claimant is entitled for compensation as under: <FRM>JUDGEMENT_3174_TLKAR0_20121.htm</FRM>