K.R KRISHNASWAMY S/O LATE K.V. RAMANUJA IYENGAR Vs. THE UNITED INDIA INSURANCE CO. LTD., NO. 40, LAKSHMI COMPLEX, II FLOOR. OPP. TO VANIVILAS. K.R. ROAD, FORT, BANGALORE. BY ITS MANAGER, THE MANAGING DIRECTOR. B.M.T.C K.H. ROAD, SHANTHINAGAR, BA

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Respondents 1 and 2 though were served with the notice of this appeal on 9 -2 -11 and 12 -2 -11 respectively, they remained unrepresented and have not chosen to contest the appeal of the claimant for enhancement. Hence, heard the learned Counsel appearing for the appellant and perused the judgment and award of the Tribunal.

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

(3.) AFTER hearing the learned Counsel for the parties and perusing the award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is not just and reasonable, it is on the lower side and therefore, it is deserved to be enhanced.