SIDDAREDDY Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) WE have heard arguments of the learned Counsel for the appellant and respondent No. 1. The Tribunal has awarded compensation in favour of the claimant as under: <FRM>JUDGEMENT_3125_TLKAR0_2012.htm</FRM>

(2.) THE claimant sustained anteromedial instability of left knee joint with medial collateral ligament and anterior cruciate ligament injury. P.W3/Medical Officer has deposed about treating the claimant in Bhaanu Nursing Home from 18.10.2003 to 22.10.2003. Government of Karnataka has issued a certificate stating that the claimant is a best agriculturist. There is no impediment to hold that the claimant is an agriculturist by profession. The Medical Officer has deposed that he examined the claimant and found restriction in knee movements, wasting of muscles, restriction of left ankle movements and mild medial collateral instability present. He has assessed permanent disablement at 15% of the whole body. The Tribunal has fixed permanent disablement at 8% of the whole body and taking into consideration the age of the claimant, the Tribunal has applied multiplier 10. Taking into consideration the nature of injuries sustained and resulted in permanent, the claimant is entitled for compensation as under: <FRM>JUDGEMENT_3125_TLKAR0_20121.htm</FRM>