MASTIGOWDA Vs. VENKATA BIRADAR BADGE NO. 150 SAKALESHPURA DEPOT SAKALESHPURA HASSAN DISTRICT AND THE DEPUTY GENERAL MANAGER KSRTC CHIKKAMAGALUR DIVISION, CHIKKAMAGALUR

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Heard the learned counsel appearing for the parties and perused the judgment and award of the Tribunal

(2.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal. I am of the view that the compensation awarded by the Tribunal is not just and reasonable, it is on the lower side and hence it is required to be enhanced.