SHOBHA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) The claimant before the Tribunal contended that she was working as nurse in the Government Hospital and she met with an accident and sustained fracture to her left leg i.e., fracture of fibula and she was an inpatient for a period of 5 days in the hospital and to that effect, she has produced the wound certificate as per Ex.P.6 and also produced the disability certificate Ex.P.7 but not examined the doctor who assessed the disability. The claimant has also produced X-ray report and X-ray film at Ex.P.8 and Ex.P.9. The Tribunal after assessing both oral and documentary evidence has awarded compensation of Rs.25,000.00 as global compensation.

(3.) It is the contention of the learned counsel for the claimant that even though the doctor has assessed the disability at 5%, the Tribunal has failed to take note of the same. He also submits that the compensation awarded under other heads is very meager. Hence, he submits that the impugned judgment and award calls for interference of this Court.