M.N. VINAY KUMAR S/O NEELAKANTA SWAMY Vs. M/S. THE UNITED INDIA INSURANCE CO. LTD. BY ITS BRANCH MANAGER BRANCH OFFICE CODE-071602 NO. 109, SSI AREA (NEXT TO DASASHRAMA) DR. RAJKUMAR ROAD, RAJAJINAGAR 5TH BLOCK BANGALORE 560010, SRI NATESH M. N.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(2.) AS there is no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 08.08.2008 due to rash and negligent riding of TVS Suzuki bearing registration No. KA 06 K 9906 by its rider 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?

(3.) AS per wound certificate Ex. P 5 claimant has sustained the following injuries: