SANJEEV KUMAR @ SANJU S/O SHANKER Vs. PRADEEP S/O SHARNAPPA; SUBHAS S/O KASHINATH HATKAR; NATIONAL INSURANCE CO LTD

JUDGEMENT

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

(2.) Heard. Appeal is admitted and with the consent of the leaned counsel appearing for the parties, it is taken up for final disposal.

(3.) As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident that occurred on 31.01.2000 due to rash and negligent driving of lorry bearing registration No.AP-9-T-3941 by its driver and liability of the insurer of the said vehicle, the only point remains for consideration in this appeal is: