JAGADEESHA Vs. D. NAGARAJU

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the respondents.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) Having heard the respective counsel and also on perusal of the material available on record, considering the nature of injuriy i.e., crush injury, the Tribunal awarded Rs.60,000.00 towards pain and suffering, Rs.15,000.00 towards food, diet, nourishment, conveyance and other incidental expenses and the same does not require any interference.