ARATI SIMPRON PINTO Vs. J. LUIS

JUDGEMENT

(1.) This appeal is by the claimants seeking enhancement of compensation awarded by the Tribunal. With the consent of the learned Counsel appearing for the parties, the appeal is heard, admitted and disposed of finally.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) As there is no dispute regarding death of deceased in a road traffic accident occurred on 28-10-2006 due to rash and negligent driving of the Qualis car bearing registration No. KA-03-C-9150 by its driver and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: