LAWS(KAR)-2012-3-151

SAVITHRAMMA W/O MALLESH Vs. THE MANAGER THE ORIENTAL INSURANCE CO. LTD C. NANJAPPA COMPLEX, SUBHASH CHOWK HASSAN AND SMT. T.S. NIRMALA W/O VEERANNASHETTY MAJOR, NEAR ARCHANA LADIES HOSTEL, VIDHYANAGARA, HASSAN-573201

Decided On March 13, 2012
Savithramma W/O Mallesh Appellant
V/S
The Manager The Oriental Insurance Co. Ltd C. Nanjappa Complex, Subhash Chowk Hassan And Smt. T.S. Nirmala W/O Veerannashetty Major, Near Archana Ladies Hostel, Vidhyanagara, Hassan -573201 Respondents

JUDGEMENT

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

(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.