SHRIKANT Vs. MAHANTESH

JUDGEMENT

(1.) Though the appeal is listed for admission, with consent of the learned counsel on both sides, the same is heard for final disposal.

(2.) This is an appeal filed by the injured-claimant, being aggrieved by the inadequate compensation awarded by the Commissioner for Workmen's Compensation. The indisputable facts are that the claimant- appellant had suffered injuries i.e., fracture to right and left legs and other injuries on all over his body in the accident that occurred on 06.02.2008, during the course of his employment, while he was working as a driver of the vehicle bearing registration No. KA-25/B-1149 owned by the respondent No.1. He filed claim petition U/S. 22 of the Workmen Compensation Act, hereinafter referred to 'the Act' for short before the Commissioner for Workmen Compensation.

(3.) The owner and the insurer contested the claim. The Commissioner, on appreciation of the oral and documentary evidence adduced by the parties, assessed the permanent disability sustained by the claimant at 36% and on assessing the income of the injured at Rs.3500/- per month computed the compensation of Rs. 1,66,282/- with interest at the rate of 12% per annum payable 30 days after the date of order.