C SAMPATH Vs. K KUMAR

JUDGEMENT

(1.) The Appeal is filed by the claimant seeking enhancement of compensation on the ground that the tribunal has erred in reducing the disability assessed by the doctor and not applied multiplier method for the loss of income due to functional disability.

(2.) It is a case where the claimant while travelling in his two wheeler was hit by the Transport Corporation bus near Thenpallipattu Kuttu Road. In the said accident, the claimant sustained hip injury, fracture in his head and was hospitalised for 16 days and underwent surgery at M.I.O.T Hospital. A Claim petition for a sum of Rs.15,00,000/- was filed before the Tribunal.

(3.) The Tribunal, after considering the disability certificate Ex.P.8 given by P.W.2 Doctor, had fixed disability at 20% and awarded a sum of Rs.60,000/- as compensation.