NARASAPPA MALLANNA Vs. PRAVEENKUMAR SURYKANTH AND ORS.

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 learned counsel appearing for the parties, it is taken up for final disposal.

(3.) As there is no dispute regarding injuries sustained by the claimant in a road traffic accident that occurred on 13.07.2013 due to rash and negligent riding of offending motorcycle bearing registration No.KA-32-L-8308 by its rider and liability of the insurer of the said vehicle, the only point that remains for consideration in this appeal is: