MANAGING DIRECTOR Vs. KUMAR PRANAM BHUJANG JANGALE

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of learned counsel appearing for the parties, the matter is taken up for final disposal.

(2.) Heard the learned counsel appearing for the appellant in both the appeals and the learned counsel appearing for respondent No.2.

(3.) The factual matrix of the case of the claimant who is aged about 16 years is that he met with an accident and he sustained fracture of base of proximal phalanx of the right thumb and in order to substantiate the claim, the claimant examined the doctor as P.W.-3 who assessed the disability to the extent of 30% in respect of right upper limb and 10% due to the fracture of base of proximal phalanx of the right thumb.