PUTTARAJU Vs. ANNAPURNAMMA 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 occurred on 24 -2 -2012 due to rash and negligent driving of a tata magic bearing Registration No. KA -13 A -8710 by its driver and liability of the insurer of the said vehicle, the only point that arises for my consideration in the appeal is: