SIDDARAJU Vs. SOMASHEKAR AND ANOTHER

JUDGEMENT

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

(2.) With the consent of learned counsel appearing for the parties, the appeal is heard and disposed of finally. Perused the judgment and award passed by the Tribunal.

(3.) As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident occurred on 8-6-2008 due to the rash and negligent riding of a motor cycle bearing registration No. KA-42-E-9445 by its rider and liability of the insurer of the offending vehicle, the only point that remains for consideration in the appeal is :