Y. NISARGA, DAUGHTER OF K.S. YATHEESH, SINCE MINOR REPRESENTED BY HER FATHER AND NATURAL GUARDIAN K.S. YATHEESH Vs. NANJUNDAIAH S/O. LATE SIDDAPPA AND BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant for enhancement of compensation.

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

(3.) AS there is no dispute regarding the bodily injury sustained by the claimant in a motor road accident, and the liability of the Insurance Company, the only point remains for my consideration is: Whether the compensation awarded by the Tribunal is just and proper or it calls for enhancement?