- (1.) Leave granted. Feeling dissatisfied with the meager enhancement granted by the Division Bench of the Karnataka High Court in the amount of compensation determined by Motor Accident Claims Tribunal-V, Bangalore (for short, 'the Tribunal') in MVC No. 3764/2003, the Appellant has filed this appeal.
(2.) In an accident, which occurred on 2.3.2002, the Appellant suffered following grievous injuries- 1. Type III A open fracture both bones left leg upper one third; 2. Fracture ulna right upper one third; and 3. Fracture 6th and 7th ribs on right side.
(3.) He was initially treated at Koshys Hospital and was then shifted to Bowring and Lady Curzon Hospital, Bangalore. Dr. S. Ramachandra, who was then working as Orthopaedic Surgeon in that Hospital opined that the Appellant had suffered permanent disability of about 50% of left lower limb, 40% of right upper limb and 39% of the whole body and that he cannot do manual labour, agriculture farming or any other work which involves sitting or standing and he has to undergo two more operations to correct angulation and malunion deformity of the bones of left leg.;