VASUDEVA NAIK S/O LATE HERIYA NAIK Vs. MR. SIDDIQUE T S/O MOYIN AND THE NEW INDIA ASSURANCE CO. LTD. REP. BY THE NEAREST DIVISIONAL OFFICE

JUDGEMENT

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

(2.) I have heard Sri. H. Pavanachandra Shetty, learned Counsel for claimant and Sri. O. Mahesh, learned Counsel for insurance company.

(3.) THIS wound certificate was issued by Hitech Medicare Hospital and Research Centre at Udupi. The claimant has not examined the Doctor who treated him. He has not produced the case sheet and not even produced the CT Scan report to show any injury to brain. The claimant has produced discharge summary which does not contain the information relating to treatment given to him or his condition at the time of discharge.