ADIVEPPA Vs. DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This matter is listed for orders on I.A.s and with the consent of the respective counsel for the parties, this matter is taken up for final disposal.

(2.) Heard the respective counsel appearing for both the parties.

(3.) The claimant was before the Tribunal is to claim the compensation for the injuries suffered by him that is comminuted fracture of tibia and fibula and the Tribunal considered the disability of 10% and also awarded compensation on different heads and it is also the contention of the appellant that the compensation awarded by the Tribunal is very meager and no compensation was awarded for the laid up period and future income taken was also taken as Rs.5,000.00 and the accident is for the year 2015 and hence, it requires enhancement.