JALEEL S/O. LATE UNJAKKA Vs. PAUL D. SOUZA S/O. LATE LOIUS D. SOUZA AND NATIONAL INSURANCE CO. LTD., REP BY THE MANAGER

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the tribunal. Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties it is taken up for final disposal.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition.

(3.) AS there is no dispute regarding occurrence of the accident, negligence and liability of the Insurer of the offending vehicle the only point that remains for consideration is: Whether the compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?