D.S.METRI Vs. S.R.S.TRAVELS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeals arise out of the impugned judgment dtd. 31/8/2017 passed by the High Court of Karnataka at Dharwad Bench in Miscellaneous First Appeal Nos.102124 of 2015 and 102634 of 2015, by which the High Court has reduced the amount of compensation awarded to the appellant/claimant by the Motor Accidents Claims Tribunal, Ranebennur (for short, the "MACT") vide its judgment dtd. 8/6/2015 from Rs.6,92,828.00 (Rupees Six Lakhs Ninety Two Thousand Eight Hundred Twenty Eight) to Rs.1,33,508.00 (Rupees One Lakh Thirty Three Thousand Five Hundred Eight).