VENKATAMMA Vs. SURENDRAPPA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant Sri G. Krishnamurthy and Sri H. G. Ramesh, learned Counsel for the Insurance company-respondent 3. None appears for respondents 1 and 2.

(2.) THIS appeal arises from M. V. C. No. 191 of 1987, decided by the Principal District Judge and Member, Motor Accidents claims Tribunal, Kolar, allowing the claim of the claimant for compensation in part, the Tribunal awarded compensation to the tune of Rs, 38,000/- in total, as also interest at the rate of 9 per cent per annum.

(3.) THE only point in dispute that has been raised is the quantum of compensation. The claimant-appellant is dissatisfied with the amount so awarded. It has been contended by learned counsel for the appellant that the compensation awarded is inadequate and it requires enhancement.