SARAVANA Vs. T. KIRAN VINOD KUMAR

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) I have heard learned counsel for parties. I have been taken through evidence and the impugned award.

(3.) THE Tribunal has relied on a judgment of this court, reported in ILR 2004 KAR 1104 (in the case of Koosappa Poojari Vs. K.Sadabba and others). The Tribunal has relied on rough sketch marked as Ex.P.4. The contents of this document have not been disputed by either party. The accident took place at 9 a.m., on 19.02.2010 near the intersection of K.R.Puram Railway Station Road and Tin Factory Road. The claimant was crossing road from south to north. The rider of offending vehicle was proceeding in the direction of west to east. The claimant had crossed major portion of road. The rider of offending vehicle having approached junction had not reduced speed of offending vehicle. There is no evidence on record to show that junction was manned by police at the time of accident.