T. NAGARAJA Vs. I.C.I.C.I. LOMBARD GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking for enhancement of the compensation awarded by the Tribunal. The Tribunal has awarded a compensation of Rs. 1,08,000/ - for the injuries suffered by the appellant in a motor vehicle accident that occurred on 09.09.2010. The Tribunal has assessed the aforesaid compensation under the following heads:

(2.) THE appellant had suffered fracture of both bones of the left leg in the accident. The Tribunal, on a very detailed consideration of the evidence, has found that the Doctor who was examined in support of the claim has exaggerated the extent of disability suffered.