B.T. KRISHNAPPA S/O THIMMARAYAPPA Vs. SRI CHRISTIAN KARNER S/O JOSEPH KARNER AND THE DIVISIONAL MANAGER THE UNITED INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) THE findings of Tribunal on the issues of negligence and liability of insurance company have not been called into question either by the insurer or insured. Therefore, they need not be reconsidered.

(3.) AS per the medical records and evidence of PW2 - Dr. S. Rajanna, claimant had suffered compound fractures of left tibia and fibula. He was treated in Bowring hospital. Fractures were reduced by open reduction and internal fixation. As per the evidence of PW2 - Dr. S. Rajanna claimant had suffered 48% disability of the right lower limb and 20% of whole body.