MEENA W/O DHAN BAHABHUR Vs. THE MAHAGING DIRECTOR KSRTC, CENTRAL DIVISION, K.H. ROAD, SHANTHINAGAR, BANGALORE-27

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal,

(2.) HEARD , the appeal is admitted and with the consent of the learned counsel appearing far the parties, it is taken up for final disposal

(3.) AS there no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 27.11.2008 due to rash and negligent driving of KSRTC bus bearing registration Mo, KA -01 -F -8028 -by its driver and liability of the KSRTC, the only point that arise for my consideration in the appeal is: whether quantum of compensation awarded by the Tribunal is just and reasonable or does & call for enhancement?