HANUMANTHARAYAPPA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal is by the claimant for enhancement of compensation awarded by the Tribunal.

(2.) HEARD the learned Counsel appearing for the parties and perused the judgment and award of 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 proper, it is on the lower side and therefore it is deserved to be enhanced.