KANNAIAH @ KANNYERAM, S/O. LATE KUPPALINGAM Vs. SMT. LATHA, W/O. SRI. SHEMBULINGE GOWDA MAJOR AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) HEARD Sri Pradhan, learned Counsel for claimant and Sri M. Narayanappa, learned Counsel for Insurance Company.

(3.) THE tribunal has determined the income of deceased at Rs. 4,000/ - p.m. and awarded compensation of Rs. 1,50,400/ - under following heads: <FRM>JUDGEMENT_772_TLKAR0_2011.htm</FRM>