GANGANARASAIAH Vs. SHANKAR REDDY

JUDGEMENT

(1.) This appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Heard, the appeal is admitted and with the consent of learned Counsel appearing for parties, it is taken up for final disposal.

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

(3.) As there is no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 20-5-2008 due to rash and negligent driving of the offending Lancer car bearing registration No. KA-02-MA-999 by its driver and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: