MUTHAPPA POOJARY Vs. THIMMAPPA POOJARY

JUDGEMENT

(1.) In this appeal the claimant has sought for enhancement of compensation and to fasten the Iiabilic. on the insurance company.

(2.) I have heard Mr. P. Karunakar, the learned counsel for the claimant and Mr. A.N. Krishnaswamy, learned counsel for the insurance company.

(3.) It is established from the medical records and the evidence of PW 2, Dr. S. Adyanthaya, that the claimant had suffered contusion to the cervical cord with IVDP of C3 and C4 vertebra, rendering him a quadriplegic. The claimant was under continuous treatment. However his condition did not improve. On recent examination, PW 2 has found that claimant has quadri-paresis of all four limbs with spasticity and PW 2 has stated that the claimant is unable to do any work.