KUMARI DIVYA, D/O. VENKATESH Vs. S.T. CHANDRE GOWDA, S/O. THIMME GOWDA, MAJOR, EXCISE INSPECTOR. CHIKMAGALUR AND THE UNITED INDIA INSURANCE COMPANY LTD. P.B. NO. 108, S.V. BUILDING, B.M. ROAD, HASSAN

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Although the appeal is listed in the orders list, it is heard, admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AS per wound certificate Ex. P 2, claimant has sustained fracture of medial malleolus. Injuries sustained by him are supported by oral evidence of the claimant and doctor examined as P.Ws 1 and 2 respectively. PW 2 Dr. Abdul Basheer who treated the claimant in his evidence has stated the claimant has suffered permanent physical disability of 15% to 18% to right leg.