(1.) Heard learned counsel for both the parties.
(2.) Factual matrix of the case of the claimant before the Tribunal is that in the accident dtd. 1/3/2015 he had sustained fracture of femur and he was inpatient for a period of 11 days and he is permanently disabled and hence claimed compensation before the Tribunal.
(3.) In respect of his claim, he also examined doctor as P.W.2, who assessed 30% disability and the Tribunal has taken only 5% disability and awarded compensation of Rs.1,22,000.00 with interest at 7% p.a. Hence, the present appeal is filed.