R. MAIGANANDA DEVAN Vs. RAMA MURTHY AND ORS.

JUDGEMENT

(1.) HEARD . The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking enhancement of compensation of the Award passed in MVC No. 8407/2008 on the file of the Member, IV Additional Judge, Court of Small Causes, Bengaluru.

(3.) LEARNED Counsel for the appellant has argued that the amount of compensation awarded under different heads is inadequate, more particularly, the injured was aged about 35 years, earning his livelihood in Bengaluru. It is argued that the Tribunal should have considered income of the injured at least at Rs. 6,000/ -per month on the basis of preponderance of probabilities.