(1.) Claimant's appeal for enhancement of compensation not being satisfied with the quantum of compensation awarded by MACT, Belur in MVC 108/2008 dated 16.08.2010.
(2.) I have heard the arguments of Sri.Shripad V. Shastri and Sri.B.S.Umesh, learned counsel for appellant and insurer respectively. Notice to R-1 has been dispensed with vide order dated 22.08.2011.
(3.) It is the contention of Sri.Shripad V. Shastri, learned counsel for claimant that on account of injuries sustained by claimant who is a minor it has resulted in loss of memory and doctor from KMC Hospital, Manipal has been examined to establish the nature of injuries sustained by claimant which would clearly indicate that she requires constant medical attention and as such tribunal ought to have considered the claim for future loss of income by construing the disability at 25% to the whole body and not at 10%. He would also contend that tribunal erred in not awarding medical bills claim and allowing the same in part has resulted in depriving the claimant a sum of Rs. 18,000/-. He would also contend considering the nature of injury, disability sustained and treatment taken by the claimant compensation requires to be enhanced under all heads.