SHRANBASAPPA Vs. KALLUMATAM SHIVAKUMAR

JUDGEMENT

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

(2.) With the consent of the leaned counsel appearing for the parties, the appeal is heard and disposed off finally.

(3.) As there is no dispute regarding death of deceased- Mallikarjun, a minor boy aged about 12 years in a road traffic accident that occurred on 21.09.2009 due to rash and negligent driving of a tractor bearing registration No.AP-21/M-2255 by its driver and liability of the insurer of the said vehicle, the only point remains for my consideration in this appeal is: