P A KUTTIKRISHNAN, S/O ACHUTHAN Vs. ANNIES ANTONY, UNNIKUTTAN, S/O KUTTAPPAN AND UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) The short question that arises for consideration in this appeal preferred by the victim of a road traffic accident is whether the Tribunal was justified in refusing to accept the percentage of disability as certified by the Medical Board in the disability certificate.

(2.) The Appellant contended that he had suffered serious disabilities and infirmities as a result of the accident which to a great extent, was endorsed in Ext. A-9 certificate issued by the Medical Board attached to the General Hospital, Ernakulam. More importantly one of the Doctors in the Board was examined in the case as P.W. 2. In the certificate, the Medical Board assessed the disability of the Appellant as 40%. After noticing that the Appellant had been suffering from recurrent attacks of general weakness, tiredness and poor memory due to the injuries suffered by him on the temporal bone. It had also come on record that the Appellant had been advised not to climb trees, which substantially ruled out the possibility of the Appellant continuing with his avocation of toddy tapping. But still, the Tribunal took the view that the disability can be reckoned as only 15% and not 40% as assessed by the Tribunal.

(3.) Having regard to the entire facts and circumstances of the case, we are satisfied that the Tribunal was not justified in reducing the percentage of disability and that too without any valid or satisfactory reasons. Curiously, the Tribunal has not given any reasons in the award as to why the percentage had to be reduced.