MURTHY ALIAS NARASIMHAMURTHY S/O KRISHNAPPA ALIAS SHANIVARAPPA MINOR Vs. THE GENERAL MANAGER K.S.R.T.C., SHANTHINAGAR K.H. ROAD, BANGALORE SERVICE ADDRESS THE DIVISIONAL MANAGER K.S.R.T.C BUS STAND TUMKUR

JUDGEMENT

(1.) LEARNED Counsel appearing for the appellant/claimant submits that though the claimant sustained fracture of right femur and interior pubic rami [R], the Tribunal has awarded meager compensation of Rs. 30,000/ - towards pain and sufferings and Rs. 315/ - towards medical expenses. He prays for enhancement of compensation.

(2.) PERUSED the impugned judgment.

(3.) IN support of the case of the claimant he got himself examined as PW. 1 and got marked the documents at Exs. P1 to P17. Respondents have not adduced any rebuttal evidence.