T. MALLESH S/O. THANNELLAPPA Vs. NATIONAL INSURANCE COMPANY LTD., BY ITS MANAGER AND SRI. HARISHKUMAR V. S/O. VENKATA RAO

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with consent of learned Counsels for respective parties as records have also been received, it is taken up for final disposal.

(2.) THIS is claimant's appeal seeking for enhancement of compensation in respect of the injuries which he has sustained in a motor accident.

(3.) THE learned Counsel for the Appellant submitted that the tribunal has not awarded just and reasonable compensation towards loss of amenities and it has also not awarded any compensation towards conveyance, nourishing food and attendant charges. He further submitted that the Tribunal without appreciating the evidence of the claimant has fixed his income arbitrarily at Rs. 3,000/ - p.m. though the claimant claimed that he was aged 35 years, a coolie by profession earning more than Rs. 6,000/ - p.m. Hence a case for enhancement is made out.