DHARMU SOMU GOUDA Vs. SHEELAVATI

JUDGEMENT

(1.) THE claimant in MVC No. 213/2006 is before this court challenging the award passed by the I -Additional MACT, Karwar, and seeking enhancement of compensation awarded by the Tribunal.

(2.) RESPONDENT No. 2 -Insurance Company is represented by the learned counsel Sri. M.Y. Katagi.

(3.) AS this court has got the responsibility to deal with the matter, the court has to find -out whether the appellant is entitled for any enhancement in the compensation. It is incumbent upon the appellate court to see whether the just and reasonable compensation has been awarded by the trial Court, in the absence of the Advocate and if really the claimant is entitled for enhancement of the amount awarded, he should not suffer injustice at the hands of the court. Therefore, I do not wish to dismiss the appeal for non -prosecution, instead, propose to dispose of the same on merits.