RAJEEVA Vs. RIYAZ AHMED

JUDGEMENT

(1.) The judgment and award dated 10-11-2010 passed by the V Additional District and Sessions Judge, Mysore in M. V. C. No.1582/2010 is appealed against by the claimant seeking enhancement of compensation.

(2.) The records reveal that the appellant has suffered the following injuries :

(3.) Having heard the learned Advocate for the appellant and after perusing the records, we proceed to enhance the compensation, since we find that the compensation awarded by the Tribunal is on the lesser side.