NAVEEN ACHARYA S/O GOVINDA ACHARYA, UDUPI DISTRICT Vs. SRI. NARAYANA BHAT S/O RAMADAS BHAT, MANGALORE TALUK AND DISTRICT AND THE ORIENTAL INSURANCE CO. LTD. DIVISIONAL OFFICE VISHNU PRAKASH BUILDING 3RD FLOOR, COURT ROAD UDUPI, REP. BY ITS BRANC

JUDGEMENT

(1.) NOTICE to respondent No. 1 is dispensed with as liability of respondent No. 2 is not in dispute. This is a claimant's appeal against the judgment and award dated 28.10.2010 in MVC No. 912/2007 on the file of the MACT. Kundapura seeking enhancement of compensation.

(2.) ON appreciation of the evidence on record, the Tribunal has awarded compensation of Rs. .2,82,450/ -with interest. Unsatisfied with the same, claimant is before this Court.

(3.) LEARNED counsel for the claimant submits that the claimant is a carpenter and on account of the disability, he is not in a position to work as carpenter and submitted that the disability should have been taken at 12% and the income at Rs. .8,000/ - p.m.