T.H. SRINIVASA Vs. T.G. MAHADEVAIAH

JUDGEMENT

(1.) THE matter is listed for admission. With the consent of learned counsel for parties, the matter is taken up for final disposal.

(2.) THE appellant (owner of the vehicle involved in the accident) has filed this appeal for reduction of compensation. The findings of tribunal that the driver of offending vehicle did not possess valid and effective driving license and the insurance company is not liable to pay compensation have attained finality.

(3.) I have gone through the impugned judgment. The claimant had suffered fractures of right tibia and fibula. The fractures were reduced by closed reduction. He was an inpatient for four days. The claimant was aged about 47 years at the time of accident. He was an agriculturist by occupation.