ROOPA K Vs. ORIENTAL INSURANCE CO LTD

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.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal. As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident occurred on 28 -9 -2010 due to rash and negligent driving of Car bearing Registration No.KA -02 MB -9510 by its driver and liability of the insurer of the said vehicle, the only point that arises for my consideration in the appeal is: