ANTONY Vs. T.H. HAMEED AND ORS.

JUDGEMENT

(1.) The claimant in MVC No.5/2006 on the file of MACT, Mangaluru, D.K., has come up in this appeal seeking enhancement of compensation.

(2.) Brief facts leading to this appeal are as under:

(3.) The pleadings and evidence on record would disclose that claimant has suffered injures to his head as well as to the face. The evidence on record would disclose that claimant was admitted to Mangala Nursing Home, Mangaluru on the same day i.e., on 02.11.2005 where he was treated as inpatient for the injuries suffered to his head which are basically haemorrhage, contusion to frontal bone, with sub dural haematoma of left frontal temporal region and the records would disclose that he was treated conservatively and the records would also disclose that claimant, a resident of Shiradi has to travel all the way from his place to Mangaluru for treatment with one of his family member being his attendant for all the 48 days.