A. RAVIKUMAR Vs. MORESHWAR

JUDGEMENT

(1.) This Appeal is filed by the original Claimant challenging the impugned judgment and Award dtd. 27/10/2010 in Claim Petition No. 26/2007 passed by the Claims Tribunal, Yavatmal. By the impugned judgment and Award, the Claims Tribunal has awarded to the Claimants compensation of Rs.1,96,000.00 with interest @ 7.5% per annum from the date of the petition till final realization.

(2.) The brief facts necessary to decide this Appeal are as under:-

(3.) The Claimant was working in BSNL as Accounts Officer. He was admitted in the hospital for 21 days as an indoor patient. The Claimant claimed that he had sustained multiple injuries resulting in 30% permanent disablement. The Claimant therefore claimed total compensation of Rs.18,84,100.00.