SHAHABUDDIN Vs. ASHWIN VINOD BIN VINOD KUROOP

JUDGEMENT

(1.) In respect of an accident which occurred on 15/1/2018, which is not in dispute, a claim petition was preferred by the claimant in respect of the injuries suffered by him.

(2.) The Tribunal on assessment of the medical evidence came to the conclusion that though the doctor had assessed the disability to the extent of 75% to the limb, as regards the whole body, disability was to be taken at 15%. The Tribunal has accordingly awarded the following sums:

(3.) The discharge summary, Ex.P.14 indicates that the claimant had suffered the following injuries: