D.G. PRABHU S/O GOVINDASWAMY Vs. THE MANAGER THE ORIENTAL INSURANCE CO. LTD. AND JIYA AHAMEDD S/O H.S. MOHAMMED GOUSE

JUDGEMENT

(1.) THIS appeal is by the claimant For enhancement of compensation awarded by the Tribunal.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking in the claim petition before the Tribunal.

(3.) AS there is no dispute regarding injuries sustained by the claimant in a motor road accident and liability of insurance company, the only point that remains for consideration in this appeal is: Whether the quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?