MUNEER AHAMED S/O LATE YUSUF SAHED Vs. DR. RAVINDRA PRABHU S/O LATE A.M. PRABHU AND UNITED INDIA INSURANCE COMPANY LTD. REP. BY ITS MANAGER

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) I have heard Sri. H. Pavanachandra Shetty, learned Counsel for claimant and Sri. B.S. Vivek, learned Counsel for insurance company.

(3.) ON hearing the learned Counsel for parties, and on reconsideration of the matter, I find that compensation awarded under the head loss of amenities' is on lower side; so also, compensation awarded towards 'loss of earning during laid up period'. Therefore, additional compensation of Rs. 10,000/ - is awarded under the head 'loss of amenities' and additional compensation of Rs. 6,000/ - is awarded towards 'loss of earning during laid up period'.