R.RAMESH Vs. MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.2.

(2.) This appeal is filed challenging the judgment and award dtd. 5/4/2013, passed in M.V.C.No.1675/2011, on the file of the IV Additional Judge, Court of Small Causes, Member, MACT, Bengaluru ('the Tribunal' for short).

(3.) The factual matrix of the case of the claimant before the Tribunal is that he met with an accident on 24/2/2011, as a result, he has suffered compound fracture of left tibia lower end type III and also lacerated wound 3 x 1 cm. over anterior medial aspect above ankle of left leg and lacerated wound over anterior aspect above ankle of right leg 4 x 2 cm. In support of his claim, he examined the doctor as P.W.2, who assessed the disability of 41.9% to left lower limb and 20.79% to the whole body. The Tribunal accepted 10% disability and awarded the compensation.