H. LAXMINARAYANA GANIGA S/O SHESHU GANIGA Vs. KRISHNAYYA BALEGARA S/O RAMAYYA BALEGARA AND UNITTED INDIA INSURANCE CO. LTD. REP. BY ITS BRANCH 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 the Tribunal should have awarded compensation under the head 'loss of amenities' as the claimant has lost part of his left ear lobe. Therefore, I award compensation of Rs. 20,000/ - under the head 'loss of amenities'. Apart from this, I do not find any discrepancy in the compensation awarded under other heads.