G. SAROJA, W/O LATE KANTHACHARI Vs. MANAGER, THE UNITED INDIA INSURANCE COMPANY LIMITED, LAKSMIDEVAMMA W/O LATE SHIVAPPACHARI, CHANNABASAVACHARI S/O LATE SHIVAPPACHARI AND KUM SUMA D/O LATE SHIVAPPACHARI

JUDGEMENT

(1.) THE Appellant being not satisfied with the compensation awarded by the Motor Accidents Claims Tribunal (for short the Tribunal), Bangalore in MVC No. 4561/2004 dated 16 -6 -2006 has preferred this appeal on the ground that the compensation awarded by the Tribunal is on the lower side and the apportionment of compensation awarding 30% to the mother of the deceased, 10% to the elder brother and 15% to the sister of the deceased is on higher side.

(2.) WE have heard the learned Counsel for the parties.

(3.) SINCE the mother, brother and sister of the deceased are not contesting the matter, we have to consider whether the Appellant is entitled to enhanced compensation or not?