SUNANDA SHEDTHI Vs. SRI B. JAYADEEP RAO S/O BHASKAR RAO MAJOR, BRAMARAMBA MOTORS, BAJPE, MANGALORE AND UNITED INDIA INSURANCE CO LTD SALDANA BUILDING, MANGALORE, D.K

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Heard, the appeal is admitted and with the consent of the learned counsel appearing for the parties, it is taken up for final disposal,

(2.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal, I am of the view that the Tribunal has committed an error in awarding a global compensation of Rs. 2,500/ -, Therefore, I re -assess the compensation and award the following compensation.