GADAGOTTU PANDURANGARAO Vs. P BAL REDDY

JUDGEMENT

(1.) The applicant in W.C. No. 227 of 2003 on the file of the Commissioner for Workmen Compensation, Nizamabad is the appellant herein. Facts giving rise to the appeal are as under:

(2.) The appellant while working as a labourer with the first respondent, while travelling on 10.11.2001 in a Tractor with Trailer bearing Nos. AP 25 F 2954 and AP 25 F 2953, owned by the first respondent, met with an accident. In the said accident, the appellant sustained fracture injury to both bones of left leg, abrasion to left knee, abrasion to left foot and multiple and grievous injuries on various parts of the body. The Tractor and Trailer owned by the first respondent was covered by insurance extended by the second respondent.

(3.) The appellant was admitted in a private hospital as an inpatient on 10.11.2001, he was operated on 12.11.2001 and rods were inserted into left leg bones. Subsequently, he was discharged from the hospital. On 6.2.2003, the Doctor who has treated the appellant examined him clinically and physically and issued disability certificate holding the disability for malunited fracture of both bones of left leg. He described that the injury was painful, would have restricted movements of the left knee and post traumatic stiffness of the left foot. The appellant was aged 21 years at the time of the accident.