SREENIVASA Vs. A.R. SREEDHARA MURTHY MAJOR, S/O. T. RANGAIAH AND THE ORIENTAL INSURANCE CO. LTD. BY ITS MANAGER

JUDGEMENT

(1.) 1. The matter is listed for admission. Lower Court records are received. With the consent of learned Counsel for parties, it is taken up for final disposal.

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

(3.) AS per the wound certificate, claimant had suffered following injuries: