KANTHARAJ K R, S/O. KRISHNAPPA Vs. THE NEW INDIA ASSURANCE CO. LTD. AND S.N. SHIVAKUMAR, S/O. B.V. NARAYANAPPA

JUDGEMENT

(1.) THOUGH the appeal is listed for admission, with the consent of the learned counsel for the parties, heard arguments for final disposal. Learned counsel for the appellant submits that the claimant sustained number of injuries and resulted in total permanent disablement but the Tribunal has not awarded adequate compensation. He prays for enhancement of compensation.

(2.) LEARNED counsel for the respondents 1 and 2 submits that there is no good ground for enhancement of compensation.

(3.) IT is the case of the appellant/claimant that he was 19 years old earning Rs. 300/ - + Rs. 50/ - Bata per day as a Coolie and he sustained grievous injuries in the motor accident that occurred on 29.09.2008 when he was travelling in the Bus bearing No. KA -04 -AA -4995 from Bhashettyhalli Village to Yelahanka. He filed a claim petition against the Insurance Company and owner of the Bus claiming compensation of Rs. 77,77,000/ -towards personal injuries.