BASAMMA Vs. RANGAPPA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the final judgment and order dtd. 21/7/2025 passed by the High Court of Karnataka, Dharwad Bench, in Miscellaneous First Appeal No. 102911 of 2025 (MV-I), whereby the High Court enhanced the compensation awarded by the Motor Accident Claims Tribunal (MACT) but restricted the functional disability to 75%.

(3.) We have heard the learned counsel for the parties, and now we proceed to decide the matter.