SIDDALINGAIAH ALIAS SIDDALINGASWAMY Vs. SRI. K.H. MANJUNATH, SRI. H.P. NARASHIMAMURTHY AND THE MANAGER, THE ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THE matter is listed for admission. Lower Court records are received. With the consent of learned counsel for parties, the matters are taken up for final disposal. This is a claimants' appeal for enhancement of compensation.

(2.) I have heard Sri. S.V. Prakash, learned counsel for claimant and Sri. H.C. Vrushabhendraiah, learned counsel for insurance company.

(3.) THE respondents contested the claim petition raising several pleas including plead of contributory negligence.