S. ETTIAPPAN Vs. D. KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This is a claimant's appeal for enhancement of the compensation, not being satisfied with the quantum of compensation awarded by the tribunal and modified by the High Court.

(3.) The occurrence of the accident, appellant sustaining injuries and as a consequence thereof, sustaining permanent disability, issuance of policy to the offending vehicle and said policy being in force on the date of the accident are all undisputed facts and same having been discussed in detail by the tribunal as well as by the High Court, we would not burden this judgment by repetition of those facts, except to the extent required for considering the claim for enhancement of compensation.