JAYENDRA BHAT Vs. R. KANAGARAJ

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) RESPONDENT No. 3 - insurance company though has been served with the notice of the appeal, as long as back as on 12.9.2012, till day there has been no representation. Hence, I have heard the learned counsel appearing for the appellant, perused the judgment and award of the Tribunal and disposed of the appeal finally.

(3.) AFTER hearing the learned counsel appearing for appellant and perusing the judgment and award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is not just and reasonable, it is on the lower side and hence it is required to be enhanced.