RAGHUNATH Vs. SEBY JOSEPH AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the injured who, because of the injuries suffered, is now leading a life of vegetable. The accident has resulted in total paraplegia.

(2.) WE heard learned counsel for the appellant and learned counsel for the insurance company.

(3.) THE Tribunal has passed a common award and the claimant herein adduced documentary evidence and has also examined P.W.4, his employer as well as P.W.6, the doctor. The appellant was examined as P.W.2 also.