NINGARAJU Vs. S. PORUSHOTHAMA S/O. SIDDEGOWDA DENTAL COLLEGE ROAD, VIDYANAGARA HASSAN AND NATIONAL INSURANCE CO. LTD. HASSAN BRANCH BUS STAND ROAD HASSAN

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 01.01.2009 due to rash and negligent riding of the Hero Honda Splendor bearing registration No. KA. -13 -S -158 by its rider and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal in: whether quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement