ARUN KUMAR Vs. CHINNASWAMY

JUDGEMENT

(1.) Heard the learned advocate appearing for the appellant-claimant and the learned advocate appearing for respondent No.3-Insurance Company. Notice to respondent No.1 is dispensed with. The liability of the insurer is not in dispute. The dispute is on quantum.

(2.) Brief facts of the case are as under:

(3.) The claimant is dissatisfied with the award and before this Court seeking enhancement of compensation. Admittedly, the claimant was aged 5 years at the time of the accident and the claimant suffered the following injuries: