UNITED INDIA INSURANCE CO LTD Vs. NARAYANKAR CHOUDHURY

JUDGEMENT

(1.) The Insurance Company has filed this appeal challenging the order of the Cuttack District Forum directing it to pay a sum of Rs. 45,000/ - to the respondent.

(2.) THE respondent filed complaint claiming a sum of Rs. 1,00,000/ - as compensation from the appellant.

(3.) THE District Forum held that the respondent suffered from composite fracture of right leg for which he was under treatment in the hospital for more than 45 days. The percentage of disability was 55% and accordingly the District Forum granted a sum of Rs. 45,000/ - as compensation in favour of the respondent.