V. SHIVAKUMAR Vs. THE CHOLAMANDALAMA

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation not being satisfied with the quantum of compensation awarded by MACT, Bangalore in MVC No. 5605/2004 dated 06.02.2006.

(2.) I have heard the arguments of Smt. Bhushani Kumar, learned counsel appearing for claimant -appellant and Sri O. Mahesh, learned counsel appearing for respondent No. 1 -Insurer. Notice to respondent No. 2 has been held sufficient vide order dated 13.09.2010.

(3.) SMT . Bhushani Kumar, learned counsel appearing for the claimant contends that compensation awarded by the Tribunal under all heads is abysmally on the lower side and prays for enhancement.