ANAND Vs. VINOD GURUNATH JOSHI

JUDGEMENT

(1.) The claimant in MVC No.122/2008 having not satisfied with the award of compensation passed in the judgment and award dated 02.02.2009 by the II-Additional M.A.C.T., Karwar (hereinafter referred to as "the Tribunal" for short) has preferred this appeal.

(2.) The brief facts which are necessary for disposal of the appeal are as under:

(3.) The learned counsel, Sri. T. M. Nadaf, vehemently contended that the Tribunal has erroneously awarded the compensation in a sum of Rs.50,000/- towards medical expenses and conveyance allowance, whereas on record there was sufficient documentary placed by the claimant, which has been totally ignored and no reasons whatsoever assigned by the Tribunal in assessing the above said sum of Rs.50,000/- towards medical expenses and conveyance allowance.