RAJESH KUMAR KAUSHIK Vs. TEJ NARAYAN SINGH

JUDGEMENT

(1.) HEARD .

(2.) THE only point urged by learned counsel for the appellant, a motorcycle mechanic, in this appeal for enhancement of compensation is that in a case where the claimant is alleged to have suffered 30% permanent disability due to fracture near the calf muscle in the right leg, the compensation of Rs. 1,00,000/- awarded by the learned Tribunal is too low since the Tribunal did not take into consideration the extent of permanent disability suffered by the claimant.

(3.) TIME and again, this Court has reiterated that in order to prove permanent disability the claimant is under an obligation to examine the doctor issuing the certificate of permanent disability. In Sudhir Bhuiya Vs. National Insurance Company Ltd., & another1, it was observed as under :