S. KUMAR S/O. SUNDAR Vs. MR. PHILIPS S/O. ANNAIAH AND THE MANAGER, RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) I have heard Smt. Suneetha, learned Counsel for claimant and Sri. H.S. Lingaraj, learned Counsel for insurance company.

(3.) THE Tribunal on the basis of police records and medical records produced by the claimant has held that, at the time of accident, the claimant was sitting on Footpath in an inebriated state and he was unmindful of the vehicles plying on the road. The medical records would disclose that the claimant was under the influence of alcohol when he was taken to the hospital. The accident took Place near D.G. Halli circle. The claimant was sitting on the road at the time of accident.