NATIONAL INSURANCE CO LTD BANGALORE Vs. SHANKAR SHETTY

JUDGEMENT

(1.) THIS appeal is by the Insurance Company challenging the quantum of compensation awarded by the Commissioner for Workmen's Compensation, Hassan (for short, 'the Commissioner').

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition before the Commissioner.

(3.) THE claimant in support of his claim examined himself as P.W. 1 and the doctor who treated him as P.W. 2. He has produced as many as 12 documents which are marked as Exs. P-1 to P-12.