SHANKAR MOOLYA Vs. S. KRISHNANANDA CHATRA

JUDGEMENT

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

(2.) HEARD , the appeal is admitted and with the consent of learned counsel appearing for 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 occurred on 10.2.2008 due to rash and negligent driving of two stage carriage buses bearing registration Nos. KA -20/A -6932 and KA -18/AA -3141 by their drivers and liability of the insurers of the stage buses at the rate of 50% each, the only point that remains for my consideration in the appeal is: