RADHAKRISHNA Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Though the matter is listed in the orders list, with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the T.

(3.) As there is no dispute regarding injuries sustained by the claimant in a motor traffic accident occurred on 2-3-2007 due to rash and negligent driving of lorry bearing Registration No. TN 02 U 3928 by its driver and liability of the insurer of the said vehicle to pay compensation, the only point arises for consideration is: