AMBRISH Vs. SHARANABASAPPA

JUDGEMENT

(1.) PRESENT appeal is filed by the claimant of a case bearing MVC No. 30/2010, which was pending on the file of III Additional Senior Civil Judge & MACT at Gulbarga. In all, a sum of Rs. 2,50,600/ - is awarded as compensation under 7 heads as found at page No. 11 of the impugned judgment. The same is as follows:

(2.) HEARD the learned counsel appearing for the parties.

(3.) THE appellant/claimant is examined as P.W. 1 and Dr. Kishore Mengahji, an Orthopedic Surgeon of Gulbarga is examined as P.W.2. The medical bill placed on record is to an extent of Rs. 1,82,000/ -. The appellant was treated as an inpatient in Wockhardt Hospital, Bangalore from 04.10.2009 to 14.10.2009. He had sustained comminuted fracture of left distal end humarus and fracture of left ulna with ulnar nerve palsy. Apart from this, he had sustained fracture of left petrous, squamouous temporal bone, left zygoma arch fracture and left maxilla fracture. He had suffered left facial nerve LMN palsy.