JABBAR Vs. MOHAMMED AND ORS.

JUDGEMENT

(1.) THE appellant met with a motor vehicle accident on 27.12.2008. While he was riding a motorcycle through Chettuva Chalakkudy public road, a Tempo Van hit him down, causing serious injuries to him. He was immediately taken to Raja Hospital, Chavakkad and from there to Aswini Hsopital, Thrissur.

(2.) AS per the wound certificate, the injuries sustained are multiple deep abrasions on forehead, scalp and left cheek, one inch long lacerated wound on right cheek, deep penetrating wound on right thigh, knee and leg, deformed right lower thigh and lower leg with suspected polytrauma. On a further examination in Aswini Hospital, Thrissur he was found to have fracture of right femur and for the compound Grade 11 fracture of middle 3rd of right tibia. He was treated as an inpatient for the period from 24.07.2004 to 3.08.2004. His disability was found to be 28%.

(3.) WE heard the learned counsel appearing for the Insurance Company also. The learned counsel submitted that the disability certificate cannot be accepted since it is issued by a single doctor and not by the Medical Board.