V.JOSHEPH Vs. BASAVARAJU

JUDGEMENT

(1.) HEAR the learned counsel for appellant.

(2.) THE appellant has raised the following questions of law:

(3.) THE evidence of claimant and medical records would establish that claimant had suffered fracture of L1 vertebra due to fall from a tree. The claimant had examined Dr.V.D.Palekar to prove the nature of injuries suffered by him.