C.N. GOPALAKRISHNAN Vs. SANTHOSHKUMAR SATHYAVILASOM

JUDGEMENT

(1.) THE appellant who was injured in an accident is aggrieved by the fixation of quantum of compensation. As against the claim of Rs. 6,91,000/ - for compensation, the Tribunal has granted only Rs. 2,26,000/ -. The injured was at the age of 48 years at the time of the accident. As a result of the accident, he sustained serious injuries to his left leg. The same resulted in amputation of one leg below knee. The accident occurred on 25.06.2004 while he was waiting near Puthenchanda bus stop. An autorickshaw knocked him down causing the injuries.

(2.) HE was engaged in the sale of old newspaper items in Ernakulam market. Monthly income claimed is Rs. 2,500/ -.

(3.) WE find from the discussion at para. 8 of the judgment that adopting MC Bride's scale, the disability has been assessed at 40%. It appears that no separate disability certificate was produced, but the Tribunal has rightly assessed the disability at 40%, as the leg was amputated below knee.