S. NEELAKANTAIAH Vs. GANGESHWARA

JUDGEMENT

(1.) Aggrieved by the order dtd. 24/9/2018 in M.V.C.No.132/2017 passed by Addl. Senior Civil Judge & Addl. MACT, Gubbi, claimant therein has preferred the present appeal.

(2.) For the sake of convenience, the parties are referred to as per their status before the Tribunal.

(3.) On 20/10/2016 at about 5.30 p.m. claimant met with an accident while traveling in an auto rickshaw bearing registration No.KA-06-D-7019. The said auto rickshaw was duly insured by respondent No.2-insurance company. As a result of the accident, petitioner suffered 45% permanent disability to his right lower limb amounting to 15% permanent disability to the whole body. He suffered open fracture of right patella and right distal femur and he had to undergo surgery. Liability of the insurance company is not disputed. Tribunal has awarded a total compensation of Rs.3,17,200.00 with 9% interest. The heads of compensation are as follows: