R. THIPPESWAMY, S/O RAMANNA Vs. UNITED INDIA INSURANCE CO. LTD., DO. 34/3, M.M.K. COMPLEX, PB NO. 237, AKKAMAHADEVI ROAD, P.J. EXTENSION, DAVANAGERE-577002 AND SRI. H.M. JAYANNA, S/O MARULAPPA

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Heard the learned counsel appearing for parties. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(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 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 therefore, it is deserved to be enhanced.