J.B. GOPINATH @ GOPI, S/O J. BALAJI RAO Vs. UNITED INDIA INSURANCE CO. LTD. BY ITS MANAGER, NO. 366/72, 19TH MAIN ROAD, 1ST BLOCK, RAJAJINAGAR BANGALORE - 560010 AND K. ARAVIND, SHREE SHANTHI SAGAR, NEAR NAVARANG CIRCLE, RAJAJI NAGAR, BANGALORE

JUDGEMENT

(1.) LEARNED counsel for the appellant prays for enhancement of compensation. Learned counsel for Respondent No. 1 Insurance Company submits that the Tribunal has awarded adequate compensation and there is no good ground made out for enhancement of compensation

(2.) PERUSED the LCR.

(3.) AS per Ex. P2 Wound Certificate, the claimant sustained in all five injuries. Medical officer has opined that injury No. 5 is grievous in nature. He was treated in Chaitanya Hospital: He was subjected to CT Scan, brain and face. As per E -X.P9, findings of C.T. Scan of face, there is fracture of lateral and medial wall maxillary sinus with no significant displacement of fractured fragments; Lateral wall of right orbit shows fracture; right medial and lateral pterigoid plates show fracture,