LAXMIKANTH ACHARI, S/O. NARAYANA ACHARI Vs. SMT. SUPRABHA CHATRA W/O. KRISHNANDA CHATRA AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

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

(2.) HEARD Sri Chandra, learned Counsel for claimant and Sri K. Suryanarayana Rao, learned Counsel for Insurence Company.

(3.) THE claimant was treated in Kasturba Hospital. Fracture was reduced by open reduction and internal fixation. At the time of accident, claimant Was working as a Lineman in MESCOM on salary of Rs. 9,800/ -