AMRUTHA Vs. CHAVALLA KUMAR RAJA NAIDU

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Counsel for respondent No.2.

(2.) The appellant is in appeal challenging the judgment and award passed in M.V.C.No.2830/2011 to the extent of the disallowed claim. In terms of the judgment and award dtd. 11/12/2012 the Principal MACT, Bengaluru awarded compensation of Rs.2,53,879.00 as under: <IMG>JUDGEMENT_904_LAWS(KAR)7_2022_1.jpg</IMG>

(3.) The Insurer has satisfied the award. Thus, there is no dispute regarding Insurance coverage. The only question that needs to be answered in this appeal is whether the appellant is entitled to enhancement of compensation as claimed.