B. R. VIJIBOVI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is preferred by the claimant - injured against the judgment and award dated 17.10.2012 passed by the Tribunal in MVC No.2075/2011 seeking for enhancement of compensation, not being satisfied with the compensation awarded by the Tribunal.

(2.) The factual matrix of the appeal is as under:

(3.) Learned counsel for the appellant contends that the Tribunal has failed to take into consideration the fact that the appellant's left leg below the knee was crushed and as a result it was amputated. Amputation would have caused untold pain and suffering as a result of which he had suffered permanent disability. Hence, the learned counsel contends that the compensation granted by the Tribunal towards 'Pain and suffering' requires to be enhanced suitably.