DILEEP ANTONY Vs. SHOBIN SEBASTIAN

JUDGEMENT

(1.) The petitioner has filed O.P.(M.V)No.2123 of 2018 before the Motor Accidents Claims Tribunal, Kottayam claiming compensation for the personal injuries sustained in a motor vehicle accident on 4/1/2018.

(2.) According to the petitioner, he sustained grievous injuries in the accident including cervical spine injury, C4/C5 listhesis, fracture with unilateral locked facet joint, C4-C6 cord compression with cord odema etc.

(3.) The Tribunal referred the petitioner to the Medical Board and the Standing Disability Assessment Board at Government Medical College Hospital, Kottayam issued Ext.P1 certificate assessing his permanent disability as 5%.