M.S. BASAVARAJ S/O. SIDDANNA GOWDA Vs. MANAGING DIRECTOR VRL LOGISTICS LTD. AND REGIONAL MANAGER ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

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

(2.) HEARD Sri Shreyas, learned Counsel for claimant and Sri M.S. Sriram, learned Counsel for Insurance Company.

(3.) THE claimant was treated in Harsha Hospital at Nelamangala and later he was admitted in KIMS. The claimant was admitted as in -patient for a period of four days from 22.12.2007 to 25.12.2007 in Harsha Hospital and was admitted in KIMS Hospital from 25.12.2007 to 24.3.2008. The claimant had undergone operation for reduction of fractures. The Skin was grafted on the raw area. The claimant had been admitted in KIMS Hospital the second time from 23.5.2008 to 30.5.2008. The claimant had produced medical bills amounting to a sum of Rs. 3,63,905/ -. The claimant had contended that he was a Director of a T.V. Serial and was earning a sum of Rs. 50,000/ - p.m. The claimant has substantiated the same. The tribunal, considering, the Income Tax Returns filed by claimant for the assessment year 2007 -08 has determined the income of claimant at Rs. 7,000/ - p.m. In the absence of satisfactory evidence, tribunal could not have taken a different view regarding the income of claimant.