GOPALA NAIK S/O. HIRIYANNA NAIK Vs. THE NATIONAL INSURANCE CO. LTD. BRANCH OFF., KUNDAPURA UDUPI DIST. REP. BY ITS BRACH MANAGER AND N. RADHAKRISHNA SHENOY S/O. SRINIVAS SHENOY

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 for the parties, it is taken up for final disposal.

(3.) AS there is no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 09.02.2001, when be was proceeding by walk by the side of the road due to rash and negligent riding of a Bajaj M 80 bearing registration No. KA -20 -J -4908 by its rider and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: whether quantum of compensation awarded by the Tribunal is just end reasonable or does it call for enhancement?.