MINOR SHAILASHREE Vs. DENIS DSOUZA AND ORS.

JUDGEMENT

(1.) The claimant has filed this appeal for enhancement of compensation. The Insurance Company has satisfied the impugned award. The findings of the Tribunal on the issues of negligence and liability have attained finality. The only question that arises for consideration is:

(2.) I have heard Sri Gururaja Shetty, learned Counsel for the claimant and Sri Rangegowda, learned Counsel for the Insurance Company.

(3.) As a result of the accident, the claimant has suffered the following injuries: