BASAVARAJ Vs. DUROJI RAO

JUDGEMENT

(1.) This is an appeal by the claimant seeking for enhancement of compensation.

(2.) The fact that an accident occurred on 13/9/2011 between the Autorickshaw in which the claimant was traveling is not in dispute. It is also not in dispute that the said Autorickshaw was insured and the claimant had suffered injuries.

(3.) The Tribunal after noticing that the claimant had suffered fracture of shaft right femur, has assessed the disability to the whole body at 5% and by taking the monthly income of the claimant at Rs.3,000.00 it has awarded the following sums: <FRM>JUDGEMENT_80_LAWS(KAR)3_2022_1.html</FRM>