RAMAPPA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Though this matter is posted today for orders, with the consent of learned counsel appearing for appellant, the same is taken up for final disposal.

(2.) In brief, the facts of the case are:

(3.) It is the further case of the appellant that, he spent considerable amount towards medical expenses, conveyance and other incidental charges. On account of the injuries sustained by the appellant in the said accident, he has suffered permanent disability. The Doctor has assessed the functional disability at 100% and physical disability at 70% to right lower limb.