MARISELVAM Vs. SATHUR SANKARAVEL

JUDGEMENT

(1.) THE appeal has been preferred by the claimant for enhancement of the award of Rs.48,000/ - against the claim of Rs.7,88,000.

(2.) THE short point fell for consideration is whether the appellant is entitled to any enhancement of compensation. Admittedly, there is no dispute with regard to the manner in which accident occurred about the injuries sustained by the appellant.

(3.) THE learned counsel for the appellant argued that the claimant proved that he sustained bone fracture over the hip and multiple injuries all over the body and that he sustained 28% disability because of the injury and that he cannot do work as a coolie as usual.