ABDUL SALAM Vs. B VENKATA VARA PRASAD

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 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 16.03.2009 due to rash and negligent driving of lorry bearing registration No. AP-16-PX-5265 by its driver and liability of the Insurance Company 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?