SAHEED AHMED Vs. SHANKARANARAYANA BHAT

JUDGEMENT

(1.) THIS Appeal is filed by the claimant seeking enhancement of compensation awarded by the Tribunal below.

(2.) HEARD the learned Advocates appearing on behalf of both parties and perused the material on record.

(3.) DUE to the accident that occurred on 29. 11. 2004, the claimant-appellant suffered comminuted segmental fracture of shaft upper 3rd right femur with posterior cruciate ligament injury on the right knee. The claimant was inpatient in Mallya Hospital for 11 days and he underwent two surgeries with internal fixations on 30. 11. 2004 and 10. 12. 2004. The tribunal in all has awarded compensation of Rs. 61,000/ -.