VIJAYA W/O SATHISH DEVADIGA Vs. SRI SATHISH SHETTY S/O BHOJA SHETTY AND UNITED INDIA INSURANCE COMPANY REP. BY ITS BRANCH MANAGER

JUDGEMENT

(1.) HEARD . The appeal is admitted and with the consent of the learned Counsel appearing for the 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.) AS there is no dispute regarding injuries sustained by the claimant in a motor road accident and the liability of the Insurance Company, the only point that arises for my consideration in the appeal is: whether the compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?