MUDABASAYYA Vs. SHARANAPPA FAKIRAPPA DANARADDI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(2.) The present appeal is filed challenging the quantum of compensation awarded by the tribunal i.e. Rs.19,000.00 in respect of the injuries sustained by him on 15/12/1999 at 2.30 p.m. The tribunal awarded an amount of Rs.8,000.00 towards pain and sufferings, Rs.1,000.00 towards medical expenses, towards loss of amenities and discomfort Rs.5,000.00, towards conveyance and miscellaneous charges Rs.1,000.00, towards attendant charges Rs.4,000.00, in all Rs.19,000.00.

(3.) Learned counsel for the appellant submits that, the compensation awarded by the tribunal under all the head are very meager and he was in the hospital as inpatient for a period of 4 months and he was working as a constable and though he has not suffered any loss of salary, but he has suffered the disability and compensation awarded by the tribunal is very meager and hence, it requires interference.