HASEENA W/O. PRAKASH K.R. NATIVE OF AMRUTHUR KUNIGAL TALUK Vs. THE ORIENTAL INSURANCE CO. LTD. REPRESENTED BY ITS MANAGER

JUDGEMENT

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

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

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