BETTASWAMY Vs. CHOLAMANDALAM

JUDGEMENT

(1.) The judgment and order dated 17.1.2015 passed by the MACT, Bangalore (SCCH.15) in MVC.No.4720/2013 is appealed against by the claimant seeking enhancement of compensation. By the impugned judgment and award, the Tribunal has awarded total compensation of 1,70,000/- with interest thereon at the rate of 8% per annum.

(2.) In the accident that occurred on 9.6.2013, the claimant-appellant herein sustained two fractures, viz.,

(3.) The doctor (PW.4) attached to Bowring and Lady Curzon Hospital, Bangalore who examined the claimant on 22.7.2014 and 26.7.2006 for assessment of disability of the claimant, has found the following disabilities:-