BASAVARAJU @ R V BASAVARAJU Vs. A RANJITHKUMAR

JUDGEMENT

(1.) CLAIMANT is in appeal seeking for enhancement of compensation not being satisfied with the Judgment and award passed by MACT, Sira in MVC 679/2006 dated 02.06.2008.

(2.) HEARD Sri.K.R.Ramesh, learned counsel appearing for claimant and Sri.K.N.Srinivasa, learned counsel appearing for R-2. R-1 is served and represented but none appears. Heard the arguments and perused the judgment and award as also records secured from Tribunal.

(3.) PER contra Sri.K.N.Srinivasa, learned counsel appearing for R-2/insurer would support the judgment and award passed by the Tribunal and contends that there is no erroneous appreciation of evidence calling for interference and question of granting compensation towards loss of future income does not arise since admittedly claimant being an advocate has not ceased to practice and as such Tribunal was justified in not awarding compensation towards loss of future income. On these grounds he seeks for rejection of the appeal and for affirming the Judgment and award passed by the Tribunal.