BASAVARAJU Vs. B C CHANDRAPPA

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) ALTHOUGH the appeal is listed for orders, 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 16.03.2009 due to rash and negligent driving of Tata Sumo bearing registration No. KA-02-C- 1612 by its driver and liability of the Insurer of the said 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?