NAGAREDDY Vs. MAHABOOB

JUDGEMENT

(1.) The matter is listed for admission. With the consent of learned counsel for parties, it is taken up for final disposal. This is a claimant's appeal for enhancement of compensation.

(2.) We have heard Sri. Babu H. Metagudda, the learned counsel for appellant/claimant and Sri. S.S. Aspalli, the learned counsel for respondent No. 3/Insurance Company.

(3.) It is established from the evidence on record that claimant had suffered crush injury of his right lower limb and his right lower limb was imputed at the knee level. The claimant was aged about 30 years and he was an agriculturist. The accident took place on 04.07.2011. The Tribunal has determined the income of claimant at Rs. 4,500/- per month and has assessed the permanent physical disability at 70% for calculation of compensation towards loss of future income due to disability. The Tribunal has awarded compensation of Rs. 6,58,039/- under following heads:--