N. RAVIKUMAR Vs. T. SIDDA REDDY

JUDGEMENT

(1.) THE appellant suffered certain grievous injuries in the accident which occurred on 15.5.2010. The Tribunal has awarded compensation of Rs. 6,30,300/ -, in all under various heads. This appeal is filed for enhancement of compensation.

(2.) THE claimant has sustained comminuted fracture of right femur, galeazze fracture of sub -luxation of right side and injury on the head. He has taken treatment in VIMS hospital, Bellary; Danamma Super Specialty Hospital, Bellary and St. Mary's hospital, Bellary. In St. Mary's hospital, he has undergone operation. Thereafter he has taken treatment in Nizam's hospital at Hyderabad. Internal fixation was done at the first instance. However subsequently, he underwent second operation for removal of implants. He was in -patient in the hospital for about 45 days. The doctor has opined that the claimant has suffered 66% of disability inasmuch as the restriction of right upper limb and right lower limb is considerably reduced.

(3.) FROM the above, it is clear that practically the claimant is handicapped to a larger extent. He is unmarried. He is a college going boy and his future is marred. He will have to depend upon the 3rd person atleast for 2 to 3 years in the future. His marriage prospects are reduced to considerable extent. Keeping in mind all the aforementioned facts and circumstances, we have re -assessed the compensation awarded under various heads as under: