U K RAGHOOTHAMAN Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The claimant/injured is the appellant herein, aggrieved by the inadequacy of compensation. The appellant sustained injuries in an accident while travelling in an autorickshaw on 1.4.2000. The vehicle went out of control of the driver and it capsized.

(2.) The injuries sustained by the appellant are: (i) Fracture to left femur middle 1/3rd; (ii) Compound communited fracture to both bones of left leg; (iii) Degloving injury left dorsum of the foot; and (iv) Lacerated wound left forearm ulna aspect. Minor injuries were also sustained.

(3.) We heard learned counsel for the appellant and learned counsel for the insurance company.