D.K.SAMPATH KUMAR Vs. MANAGER

JUDGEMENT

(1.) Though the appeal is listed for admission today, with the consent of learned counsel appearing for both the parties taken up for final disposal.

(2.) Heard learned counsel for the appellant and learned counsel appearing for respondent No.1. Notice to respondent No.2 is dispensed with.

(3.) This appeal is filed challenging the quantum of compensation awarded in M.V.C.No.8316/2011 dated 22.01.2013 by the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru, SCCH-15.