NARAYANAN PUTHIYA VEETTIL Vs. V NISHA

JUDGEMENT

(1.) These appeals arise from a common award passed by the Tribunal in two claim petitions. The present appeals are from O.P.(MV) No.223 of 2004.

(2.) The claimant, appellant in M.A.C.A.No.1836 of 2011, was travelling in a bus bearing registration No.KL-13/A 7495 when it collided with another bus and the appellant suffered serious injuries. The accident occurred on 25.09.2003. The appellant had to amputate his right hand from above elbow. The appellant claimed a compensation for the injuries suffered as also the disability occasioned.

(3.) The appellant-claimant was admitted to Unity Health Complex, Mangalore, where amputation of right forearm above elbow was conducted. The appellant had also suffered some laceration scalp with cerebral concussion as noticed in Exhibit A10 wound certificate. Exhibit A11 discharge summary evidences the amputation having been carried out and hospitalization for a period of 14 days.