SEETHA K BANGERA Vs. VIJAYA KUMARA

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 31.1.2003, when she was getting down from the bus bearing registration No.KA-19-B-9995 after coming from Kundapura to Vandse due to rash and negligent driving of the bus by its driver and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: