ANANTHA Vs. NARASHIMEGOWDA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel, it is taken up for final disposal.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case of the claimant before the Tribunal is that, he met with an accident and due to the accident, he has suffered fracture of femur and he was inpatient for a period of 26 days and the Doctor assessed the disability at 34% to particular limb and the Tribunal has taken the disability at 11%.