NEW INDIA ASSURANCE CO LTD Vs. PUTTASWAMY

JUDGEMENT

(1.) MFA No.10073/2010 is filed by Insurance Company for reduction of compensation. MFA.CROB.No.135/2011 is filed by claimant for enhancement of compensation.

(2.) I have heard Sri K.Suryanarayana Rao, learned counsel for Insurance Company and Sri Girish B.Baladare, learned counsel for claimant. The claimant is also before this court.

(3.) THE claimant has 100% disability of right upper limb. The right upper limb of claimant has become functionally useless. The claimant has total monoplegzia in his right upper limb. After the accident, claimant cannot pursue his avocation as a driver of autorickshaw. The Medical Officer has assessed permanent physical disability vis-'-vis loss of earning capacity at 100%, whereas Tribunal has determined the same at 75%.