K. GOVINDA RAJU S/O KUMAR Vs. SRI UMESH RAJ N. S/O NATARAJAN AND MANAGER BAJAJ ALIANZ GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE Appellant is before this Court seeking enhancement of the compensation as against me sum awarded in M.V.C. No. 3067/2007.

(2.) HEARD tire learned Counsel for the parties and perused the appeal papers.

(3.) WITH regard to the income of the claimant, it was contended that he was working as a painter and was earning a sum of Rs. 3,300/ - per month. The Tribunal has however, reckoned the income at Rs. 3,000/ - per month. The contention for enhancement of compensation on the said ground is opposed by the learned Counsel for the 2nd Respondent by contending that in the absence of any evidence to prove either the avocation or income, the Tribunal was justified in reckoning the income as it has been done and as such either under the said head or under other head, the claimant has not made out the case for enhancement of the compensation.