ANAND BABU @ V. ANAND REDDY S/O. VENKATARAMA REDDY Vs. THE ORIENTAL INSURANCE CO. LTD. BY ITS BRANCH MANAGER AND N.K. GOPAL S/O. KRISHNAPPA

JUDGEMENT

(1.) THIS is a claimants appeal for enhancement of compensation.

(2.) HEARD Sri Jagadish, Learned Counsel for claimant and Sri H.S. Lingaraj, learned Counsel for Insurance Company.

(3.) THE claimant was treated in Santhosh Hospital from 12.5.2007 to 14.5.2007. At the time of accident, claimant was aged about 26 years and he bad contended that he was a tailor by occupation working at Madhura Garment, Hosur road Bangalore on a monthly salary of Rs. 6,000/ -. The claimant has not produced documentary evidence to prove the same.