N.D. UMESH S/O DODDATHAMMAIAH, Vs. H.V.L.K. MURTHY MAJOR S/O. VENKATAKRISHNA AND TATA AIG GENERAL INSURANCE CO. LTD.

JUDGEMENT

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

(2.) HEARD Sri K.L. Sreenivas, learned Counsel for claimant and Sri H.S. Lingaraj, learned Counsel for Insurance Company.

(3.) ) Compound fracture of right femur. 4. The claimant was treated in District Hospital at Mandya. He was operated for reduction of fracture. At the time of accident, the claimant was aged about 31 years, Though claimant had stated that he was a Sub Contractor (Electrician), he has fatted to substantiate the same, Therefore, it could safely be presumed that he was sustaining by manual work.