GIRUSA Vs. JAYARAMA

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(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 traff ic accident occurred on 27.03.2003 due to rash and negl igent driving of the offending car bearing registration No.KA -25/M -8713 by its driver and liabi l ity of the insurer of the said vehicle, the only point remains for consideration is: