SHRIKANT Vs. RAVINDRA GURUSIDDAPPA WAGH

JUDGEMENT

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

(2.) THOUGH , the appeal is l isted for admission, with the consent of the learned counsel appearing for the parties, the appeal is heard, admitted and disposed of final ly.

(3.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal. As there is no dispute regarding certain injuries sustained by the claimant in the road traff ic accident occurred on 29.01.2005 due to rash and negl igent driving of the of fending Tipper bearing registration No.KA -23/8465 by its driver and l iabil ity of the insurer of the said vehicle, the only point remains for consideration in this appeal is: