BICHUKOYA K. Vs. JOSHI AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the injured/claimant in an accident which occurred on 15.4.2007 at 5.45 a.m. while he was walking along the Ramanattukara -Kondoty Road, when he was hit down by the offending motor cycle. He was immediately taken to the Koya's Hospital, Feroke and then he was referred to Medical College Hospital, Kozhikode. The Tribunal has granted a total compensation of Rs. 63,688/ -.

(2.) HE had sustained abrasion on left hand and closed fracture to both bones of left leg. Ext.A2 is the wound certificate. Exts.A4 and A5 are the reference cards issued by the Medical College Hospital, Kozhikode. Exts.A7 & A8 are copies of the case sheet from Medical College Hospital, Kozhikode which have been produced to prove the treatment.

(3.) THE Medical Board of the District Hospital, Kozhikode has assessed physical disability at 17% and occupational disability at 6%. They have noted the following disabilities.