S. SAJI Vs. THE REGIONAL EXECUTIVE,

JUDGEMENT

(1.) THE petitioner herein is a fisherman who is seeking for the benefit under the Group Insurance Scheme (Ext.P4). The disability sustained by him is loss of total vision of his right eye.

(2.) THE petitioner while engaged in fishing on high sea on 13.9.2007 sustained injuries to his right eye when the rope attached to the fishing boat was broken and forcefully hit against his right eye. He was taken to the Government Opthalmic Hospital, Trivandrum. After surgery, he was discharged on 17.9.2007. Ext.P2 medical certificate shows the details of the treatment. Ext.P3 is the copy of the discharge certificate which shows that there is a permanent partial disability of 40%.

(3.) PENDING the Writ Petition, his claim was accepted and by Ext.P8 an amount of Rs. 40,000/ - was granted in full and final settlement of the claim.