NATIONAL INSURANCE COMPANY LTD Vs. GOVIND RAM

JUDGEMENT

(1.) Heard .

(2.) This is an appeal filed by insurer against the award dtd. 4/6/2014, passed by learned Civil Judge, Court No. 1, Mandi, H.P., in case No. 49/2010, under the provisions of Employees Compensation Act,1923 ( for short the 'Act' ).

(3.) The claimant by way of an application under the Act, claimed compensation on account of injuries and disability suffered by him while driving Bus No. HP.31-4425 in the course of his employment as driver for respondent No.2. The accident had taken place on 30/4/2007, at about 3:45 PM, at place Gutkar on Sundernagar Mandi, Highway. The claimant was referred to I.G.M.C. and Hospital Shimla, for treatment. He remained as indoor patient from 1/5/2007 to 17/5/2007 and 4/6/2007 to 10/7/2007. Documents Ext. PW2/J and PW2/K are the discharge slips issued by I.G.M.C., Shimla. The claimant has suffered multiple fractures in right leg. He was subjected to surgical intervention and his leg was protected with the help of implant. Finally, the disability of the petitioner was assessed at 20%. Claimant had also suffered shortening of leg by two inches.