PUTTARAJU S/O. SRI RAMAPPA Vs. T. CHANDRAPPA S/O. THIMMAPPA, WAZID AHMED S/O. ABDUL LATHIEF AND THE NEW INDIA ASSURANCE COMPANY LIMITED (REPRESENTED BY MANAGER)

JUDGEMENT

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

(2.) FOR the sake of convenience, the parties are referred to as they are referred to 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 the liability of the Insurance Company, the only point that (sic) for my consideration in the appeal is: Whether the compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?