MEGHA @ VIDHYA Vs. IBRAHIM KATIL; FATIMABI; DIVISIONAL MANAGER

JUDGEMENT

(1.) This appeal is directed against the Judgment and Award passed by the Motor Accident Claims Tribunal, Gulbarga.

(2.) Briefly stated, the facts are:

(3.) Learned Counsel for the Appellant would contend that the Doctor who had issued the disability certificate after examining the claimant and other medical records, had deposed that the permanent disability of the claimant to the upper limb would be assessed at 38% and also to the whole body at 38%. The Tribunal after considering the nature of injuries sustained by the claimant ignoring the evidence of the Doctor assessed the disability of the claimant to the whole body at 10% which is totally contrary to the evidence of the Doctor not controverted by the Insurer.