WILSON RODRIGUS Vs. MR. RAGHAVENDRA BHAT

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 on 15.12.2007, when he was travelling in a bus beating registration No.KA -20 -A -6827 towards Udupi near Kalyanpura Bridge, Udupi due to rash and negligent driving of the said 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: whether quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement?