SHAIK MOAHMMED AKRAM S/O SHAIK MOHAMMED Vs. SEEMA S KANI W/O SUBHASH DATTATRAYA BUILDING BUNTS COMPOUND, MURULIDHAR MATH RD KARWAR AND THE DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD DO. NO. 3, NO. 15-17-19 LAXMI COMPLEX MARKS ROAD, BANGALORE-1

JUDGEMENT

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

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

(3.) AFTER hearing the learned Counsel for the parties and perusing the 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 therefore, it is deserved to be enhanced.