- (1.) Leave granted.
(2.) The challenge in this appeal is to an order of the High Court of Karnataka dated 20th July, 2010 passed in M.F.A. No.9946 of 2005 by which the claim of higher compensation made by the appellant was rejected and the compensation awarded by the Workmen's Compensation Commissioner and Labour Officer, Dairy Circle, Bangalore was affirmed.
(3.) The appellant is a driver by profession and in an accident that had occurred on 21st December, 1999 he had suffered certain injuries resulting in the following disabilities as found by the Medical Expert who had occasion to examine and treat the appellant: "1) Wasting and Weakness of Muscles of left upper limb. 2) Tenderness and Deformity of left forearm. 3) 2 operated scars over left forearm. 4) Restriction of Movements of left writs by last 10 degree and left forearm by last 20 degrees. 5) Shortening of 2 cms. Of left upper limb. The Radiological examination showed the following: 1) Malunited collar fracture left forearm 2) Absence of lower end of left ulna with secondary arthritis left wrist with deceased introseuns space left forearm." ;