(1.) Appellant sustained injuries in a road accident. His claim for compensation was allowed by the motor accidents claims tribunal partly. The appeal is filed to get the compensation enhanced.
(2.) The accident was on 12.12.2008. The appellant was a traveller in an autorikshaw. It collided with a bus. The bus bore registration No.KL 11U 4507. It was driven in a rash and negligent manner. The bus was insured with the sole respondent in the appeal who was the 3rd respondent before the tribunal. The above are facts either admitted or proved.
(3.) Heard Smt.Anupama Johny, the learned counsel for the appellant. There has been no representation on the other side.