LAWS(KAR)-2014-3-382

KAREWWA Vs. GANGADHAR

Decided On March 14, 2014
KAREWWA Appellant
V/S
GANGADHAR Respondents

JUDGEMENT

(1.) THE 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 certain injuries sustained by the claimant in a road traf fic accident occurred on 10.02.2009 due to rash and negl igent driving of the offending Tractor -trai ler bearing registration No.KA -26/T -7142 by its driver and l iabil ity of the insurer of the said vehicle, the only point remains for consideration in this appeal is: