SHIVANNA Vs. G.M. THIPPESWAMY

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.2.

(2.) This appeal is filed challenging the judgment and award dtd. 19/1/2016, passed in E.C.A.No.196/2014, on the file of the II Additional Senior Civil Judge and CFEC, Chitradurga, ('the Commissioner' for short) questioning the quantum of compensation.

(3.) The claimant before the Commissioner contended that on account of the accident which took place on 8/10/2006, he had suffered grievous injury, as a result, he is unable to do the job of autorickshaw driver. In support of his contention, he examined the doctor as P.W.2, who assessed the disability of 25% to 30% and the Commissioner has taken the disability of 15% and calculated the loss of income taking the income of Rs.3,000.00 per month and awarded 9% interest and hence the present appeal is filed.