K S ROSAMMAL Vs. S SHANKAR

JUDGEMENT

(1.) THE claimant has come forward with this appeal as against the award amount of Rs.22,000/- as against the claim of Rs.5,00,000/- and the appeal is restricted to Rs.1,00,000/-.

(2.) THE only grievance of the claimant is that the claimant had suffered a fracture of the right color bone and injury in the right toe. She was admitted in a hospital for four days. She was a sweeper and the Doctor P.W.2 who was examined has certified the disability at 60% and specifically stated that the claimant could not walk. But the lower court taking into consideration, that she was already 50 years old and the disability certificate issued is highly exaggerated failed to accept the disability certificate and has granted only a sum of Rs.10,000/- for the color bone facture and Rs.12,000/- for the foot toe fracture and only awarded a sum of Rs.22,000/- as compensation.

(3.) HEARD both the parties.