AMBRISH Vs. MOHAMMED IKRAMUDDIN

JUDGEMENT

(1.) HEARD the learned Advocates on both sides and perused the records.

(2.) THE appellant sustained grievous injuries in the accident that occurred on 07.04.2008 at 8.00 p.m. His right hand was crushed under the wheel of the lorry. Immediately after the accident, the appellant was admitted to Government General Hospital, Jewargi and thereafter, he was shifted to Basaveshwar Hospital, Gulbarga, on 08.04.2008. Due to the injuries sustained in the accident, the right hand of the appellant was amputated surgically. According to the claimant, he was working as a Cook in Dr.B.R.Ambedkar Hostel and was getting salary of Rs.5,000/ - per month apart from other incentives. Due to the accident, the claimant has suffered permanent disability.

(3.) MVC No.750/2008 was filed praying for compensation, which came to be allowed in part awarding compensation of Rs.3,66,453/ - in all, under various heads. This appeal is filed praying for enhancement of compensation.