ASHOK Vs. RAMACHANDRA

JUDGEMENT

(1.) Heard the appellant counsel and also the counsel appearing for the respondents.

(2.) The factual matrix of the case of the claimant before the tribunal is that, the offending vehicle rider of the motorcycle drove the same in a rash and negligent manner when he was proceeding in a straight line and he came towards the right side and caused the accident and as a result, he fell down and sustained grievous injuries and hence, he gave the complaint and case has been registered and the police have investigated the matter and filed the charge-sheet against the rider of the offending vehicle.

(3.) The claimant claims that, he was working as a driver and earning Rs.300.00 per day and on account of the accident, he had sustained fracture of right tibia and he was inpatient for a period of four days and he has sustained permanent disability. In order to substantiate his claim, he has examined himself as P.W.1 and also got marked 12 documents as Ex.P.1 to Ex.P.12 and also examined the Doctor as P.W.2 who assessed disability of 18% to the particular limb and tribunal has taken 6% disability and also taken the income of Rs.6,000.00 per month and hence, the present appeal is filed by the claimant contending that the compensation awarded under all the heads are very meager and considered the disability of 6% even though he has suffered the fracture of right tibia and hence, it requires interference.