K.C. RAVINDRA S/O. SRI CHINNAIAH Vs. THE MANAGING DIRECTOR, KSRTC, K.H. ROAD, SHANTHINAGAR, BANGALORE - 560 027 AND UNITED INDIA INSURANCE COMPANY LTD., NO. 19-19/1, SOUTH END ROAD, BASAVANAGUDI, BANGALORE - 560 004, REPRESENTED BY ITS MANAGER@R

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 19 -5 -08 due to rash and negligent driving of KSRTC bus bearing registration No. KA -01 -F -8257 by its driver and liability of the insurer of the offending vehicle, the only point that remains for my consideration in the appeal is: Whether quantum of compensation awarded by the Tribunal is just and proper or does it call for enhancement?