BOODESHA S/O. JAVAREGOWDA Vs. G.R. KARIGOWDA S/O. RAMEGOWDA MAJOR AND THE MANAGER THE NEW ASSURANCE CO. LTD.

JUDGEMENT

(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 claimant's appeal for enhancement of compensation.

(3.) ON careful consideration of medical records, I find that there is ambiguity regarding the number and nature of injuries suffered by claimant The medical records and medical evidence of PW -2 Dr. Basheer would disclose that claimant had suffered fractures of 5th to 9th ribs of the left side. I do not find corresponding entries in the case sheet and discharge summery. PW -2 has assessed permanent physical disability of left shoulder at 20% and 25% disability of the chest. FW -2 has not given disability certificate. His evidence is not corroborated by documentary evidence. The medical bills marked as Ex.P -4 issued by Mangala Hospital showing the treatment charges as sum of Rs. 50,065/ - is not free from bogus entries The claimant had suffered fractures of (sic). The fractures were reduced by conservative method. Even then, a sum of Rs. 3,500/ - is charged towards cost of implants and it is also seen from the medical bill that a sum of Rs. 3,500/ - is charged as operation charges again a sum of Rs. 2,500/ -is shown as suturing charges. The other items of treatment charges shown in the bill viz. towards consultation charges and sub consultation charges are duplicated to inflate medical expenditure.