MUSHARAF ALIAS MUSRATH Vs. H.T. MANJEGOWDA AND M/S. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Though the matter is listed in the orders list, with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AS per Ex. P.4 wound certificate claimant has sustained the following injuries: