MAHESH M. ALIAS CHIKKE GOWDA S/O. LATE MAYI GOWDA Vs. K.S. THIMMAIAH MAJOR S/O. K. SUBBAIAH AND THE DIVISIONAL CONTROLLER KSRTC (URBAN)

JUDGEMENT

(1.) JUDGMENT H.S. Kempanna, J. 1. Though this matter is listed for admission, with consent, of learned Counsels for respective parties as records have also been received, it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation in respect of the injuries which he has sustained in a motor accident.

(3.) THE learned Counsel for the Appellant submitted that the Tribunal has not awarded commensurate compensation towards injury, pain and suffering and has not awarded any compensation towards loss of amenities. Hence, a case for enhancement is made out.