N. LOKESHA Vs. NARAYAN S/O SRINIVASA, NO. 565, OIL. MILL ROAD, MYSORE CITY - 570 005 AND THE MANAGER, ICICI LOMBARD MOTOR INSURANCE CO. LTD., NEAR SARASWATHI THEATRE SARASWATHIPURAM, MYSORE CITY 570 005

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 toad traffic accident occurred on 31.01.2008 due to rash and negligent riding of the offending motor cycle bearing registration No. KA. -09 -EK -393 by its rider and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: