NAGESH Vs. RANGANATH CHETTIYAR AND ANOTHER

JUDGEMENT

(1.) Claimant in NF No. 35/2007 on the file of the Commissioner for Workmen's Compensation, Sub-Division -II, Chikmagalur, has come up in this appeal seeking enhancement of compensation for the injuries suffered in an accident on 19-2-2007, said to have caused in the course of his employment.

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

(3.) Though this appeal is at the stage of admission, since the lower Court records are received, at the request of the learned counsel appearing for the parties, it is taken up for final disposal. On going through the material on record, this Court holds that the following substantial questions of law arise for consideration in this appeal :