SRI. BASAVARAJU M.R Vs. RELIANCE GENERAL INSURANCE

JUDGEMENT

(1.) Appellant-claimant has filed this appeal seeking enhancement in the compensation.

(2.) For the injuries sustained in the road traffic accident on 04th October 2010, the petitioner-appellant filed claim petition before the Motor Accident Claims Tribunal, Bangalore. The Tribunal, by its order dated 30th April 2015 passed in MVC No.692 of 2011, has awarded compensation of Rs.2,87,564/-.

(3.) The learned counsel appearing for the appellant submits that in the accident the claimant has suffered degloving injury over dorsum of left foot measuring 12 x 18 cm, exposing dorsiflexor tendons; open fracture dislocation of left ankle joint exposed laterally; tendon injury-extensors of