VENKATARAJU, S/O. LATE GURUVAPPA Vs. SRI. M. BABU, S/O. SRI. MURUGAN, AT NO. 17/6, MANJUNATHA BUILDING, 5TH CROSS, 4TH BLOCK, PEENYA, BANGALORE-560058 AND THE MANAGER, THE ORIENTAL INSURANCE COMPANY LTD., D.O. NO. 3, NO. 48, CHURCH STREET, BANGA

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 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 20.10.2007 due to rash and negligent riding of TVS Victor motor cycle bearing registration No. KA -02 -EG -2488 by its rider 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?