NANJAPPA Vs. ORIENTAL INS CO LTD ; SHUBHA GOWDA

JUDGEMENT

(1.) This is a claimant's appeal for enhancement not being satisfied with the quantum of compensation awarded passed by MACT, Bangalore, in MVC No.8456/2006 by judgment and award dated 07.09.2010.

(2.) Heard the arguments of Smt.Bhushani Kumar, learned counsel appearing for appellant / claimant and Sri.Laxminarasappa, learned counsel appearing on behalf of Sri.B.C.Seetharama Rao, for respondent No.1. Notice to respondent No.2 has been dispensed with vide order dated 02.01.2013.

(3.) Since there is no dispute with regard to accident in question, injuries sustained by claimant, issuance of policy to the offending vehicle, they are not discussed in this appeal as it would be repetition of facts, except to the extent required for adjudicating the points that would be formulated for consideration.