BASAVARAJU Vs. RAYEGOWDA AND ORS.

JUDGEMENT

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

(2.) WITH the consent of the learned counsel appearing for the parties the appeal is heard and disposed of finally.

(3.) AS there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident that occurred on 9.10.2011 due to rash and negligent driving of a lorry bearing registration No. KA -13 -A -6028 by its driver and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: