LAKSHMI SAGAR Vs. NINGE GOWDA A.B.

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the respondents.

(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 the he is an Engineer and was earning Rs.34,000.00 per month and he met with an accident on 4/12/2013. As a result, he had sustained head injury and several fractures and he was inpatient at three hospitals for a period of 20 days i.e., at the first instance at NIMHANS Hospital for a period of 5 days, at Victoria Hospital for a period of 11 days and later at Bengaluru Hand Centre for a period of 4 days and he has also undergone surgeries.