RAJESH. K, S/O. VISHWANATH POOJARY Vs. SRI R. RATHNAKAR SHETTY, S/O. SHAMBU SHETTY AND THE NEW INDIA ASSURANCE CO. LTD. REP. BY ITS MANAGER

JUDGEMENT

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

(2.) I have heard Sri. M.S. Rajendra Prasad, learned Senior Counsel for insurance company.

(3.) THE claimant was treated in A.J. Hospital and Research Centre at Mangalore. He was an inpatient from 22.08.2006 to 11.09.2006. He underwent operation for reduction of fractures. At the time of accident, the claimant was aged about 23 years. The claimant has contended that he was working as Mechanic in M/s. Arvind Motors on a monthly salary of Rs. 5,000/ - however, he has failed to substantiate the same.