NAGAPPA Vs. RANJIT A PATIL AND ANOTHER

JUDGEMENT

(1.) This appeal arises from the judgment and award passed by the Motor Accident Claims Tribunal, Bijapur, in MVC No. 1416/2007.

(2.) The Tribunal, after appreciating the evidence on record, has awarded the compensation of Rs. 1,08,200/-. Being dissatisfied, the claimant is before this Court.

(3.) Learned Counsel appearing for the Claimant assailing the judgment and award impugned herein, would contend that PW.2-doctor has assessed the permanent disability of the injured at 35-40% related to the left lower limb and 30-35% to the right lower limb as per doctor's manual. The Tribunal ignoring this evidence, assessed the permanent disability at 10% without any valid reasons.