CHOWDAPPA @ CHOWDE GOWDA S/O VENKATAPPA Vs. M/S. THE UNITED INDIA INSURANCE COMPANY LIMITED BY ITS MANAGER POLYTECHNIC ROAD CHINTAMANI KOLAR DISTRICT AND LAKSHMANA REDDY S/O GOPAL REDDY MALLAPALLY CHINTAMANI TALUK KOLAR DISTRICT

JUDGEMENT

(1.) LEARNED counsel appearing for the appellant prays for enhancement of compensation, He submits that claimant sustained grievous injuries resulting in permanent partial disablement to the whole body and the Tribunal has fixed income of the claimant at Rs. 3,000/ - per mouth though he was earning Rs. 6,000/ - per month as an agriculturist and silk worm rearer. He prays for enhancement of compensation. Sri P.R.Ramesh, learned counsel appearing for impendent No. 1/Insurance company submits that the Tribunal has granted adequate compensation and there is no good ground for enhancement of compensation.

(2.) WE have perused the L.C.R.

(3.) In the result, appeal is partly allowed holding that appellant is entitled to additional compensation of Rs. 83,276/ - along with costs and interest at 6% p.a. from the date of petition till the date of realization. Accordingly, impugned judgment and award are modified. Respondent No. 1/Insurance company is directed to deposit additional compensation amount along with costs and interest with the Tribunal within three months from today.