RAVIRAJ UDUPA Vs. UNITD INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties to the lis and perused the record.

(3.) This appeal is directed against the judgment and order passed by the High Court of Karnataka in MFA No. 7617 of 2003 and MFA Crob. No. 218 of 2004, whereby the High Court has reduced the compensation awarded by Motor Accident Claims Tribunal (in short, "Tribunal"), passed in MVC No. 329 of 2003 and the cross objection of the claimant for enhancement of compensation is dismissed.