DHULAPPA JAGANNATH Vs. SANJEEVAKUMAR VEERANNA AND ANOTHER

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of the amount awarded by the MACT, Kaiaburagi through its judgment and award dated 18.2015 passed in MVC. No. 238/2014.

(2.) Appeal is admitted. With the consent of the learned counsel appearing for both parties, the appeal is heard finally and disposed of by this judgment.

(3.) Learned counsel for the appellant-claimant. submits that the compensation awarded by the Tribunal under various heads is on the lower side. He has further contended that the income of the appellant-claimant taken by the Tribunal is meager and thereby the compensation awarded towards loss of future income is on the lower side. Hence, he prays for allowing the appeal by enhancing the compensation awarded by the Tribunal.