RAJAMMA W/O VENKATESH ALIAS VENKATESH NAIK Vs. DIVISIONAL CONTRILLER RURAL DIVISION, BANNIMNTAP, MYSORE

JUDGEMENT

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

(2.) HEARD , the appeal k admitted and with the consent of the learned Counsel appealing for the parties, it is taken up for final disposal.

(3.) AS there m no dispute regarding death of the deceased in a road traffic accident occurred, on. 23.06.5008 due to rash and negligent driving of the KSRTC bus bearing registration No, KA -09 -F -2855 by its driver and liability of the KSRTC, the only point that arises for my consideration in the appeal is; whether quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?