MANAGER Vs. RAJAMMA AND SRI KRISHNACHARI

JUDGEMENT

(1.) THE Insurance Company has filed this appeal to set aside the impugned award, inter alia contending that insured vehicle (motorcycle bearing No. KA -42 -H -8859) was fixed during investigation. The compensation awarded by Tribunal is highly disproportionate to injuries and consequent disabilities suffered by claimant. I have heard Sri O. Mahesh, learned counsel for Insurance Company and Sri M.H. Prakash, learned counsel for claimant.

(2.) SRI O. Mahesh, learned counsel for Insurance Company, drawing my attention to Ex. R.2 -Accident Register Extract, would submit that at the first instance history of injury was given as "alleged RTA hit by scooter", thereafter, the word "scooter" was struck off and the words "Hero Honda Splendor motorcycle KA.42.H.8859" were inserted to make it appear that insured vehicle was involved in accident.

(3.) THE learned counsel for claimant would justify the impugned award.