VITTALA POOJARY Vs. K. J. ADHIKARI, S/O. LATE JINARYA ADHIKAR

JUDGEMENT

(1.) THIS appeal is by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) HEARD . The appeal is admitted and with the consent of the Learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) AS there is no dispute regarding death of the deceased Manjunath, a bachelor aged about; 20 years, in a road traffic accident occurred on 13 -1 -07 due to rash and negligent driving of Corsa car bearing registration No. KA -19 -ML -9 by its driver and liability of the insurer of the offending vehicle, the only point that remains for my consideration in the appeal is: Whether the quantum of compensation awarded by the Tribunal is just and proper or does it call for enhancement?