KAMALAMMA Vs. SRI. MAHESH AND THE MANAGER, THE ORIENTAL INSURANCE CO. LTD.

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 parties, it is taken up for final disposal.

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

(3.) AFTER hearing the learned counsel appearing for parties and perusing the judgment and award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is not just and reasonable, it is on the lower side and hence it is required to be enhanced.