M ANANTHA Vs. NAGARAJU

JUDGEMENT

(1.) Admit.

(2.) The brief facts of the case are that,

(3.) The Tribunal, after hearing the Learned Counsel on both sides and after considering the oral and documentary evidence available on record, allowed the claim petition in part and awarded compensation of Rs. 7,08,000/- with interest at 6% per annum from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the Appellants have presented this appeal on the ground that no compensation is awarded under the head loss of estate and that the compensation awarded towards loss of dependency is inadequate and the same requires enhancement by modifying the judgment and award of the Tribunal.