NATIONAL INSURANCE COMPANY LTD Vs. SHRIKANT

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 9,18,655 has been awarded to claimant/respondent No. 1.

(2.) The accident dated 29th September, 2006 resulted in grievous injuries to respondent No. l. Respondent No. l was travelling in bus bearing No. DL-1PB-3513. Respondent No. l was alighting from the bus when the driver suddenly increased the speed due to which respondent No. 1 fell down and suffered compound split bone fracture medial aspect of ankle and foot (friction crush injury R foot degloving over medical foot + ankle).

(3.) The permanent disability of respondent No. 1 was assessed to be 72% in respect of right lower limb being a case of degloving injury right ankle and feet.