N.R. SRINIVASA Vs. KONGAIAH AND ANOTHER

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 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 liability of the Insurance Company, the only point that arises for my consideration in the appeal is: Whether the compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?