IQBAL SAYYAD AMBI Vs. SUNIL NIMBAJI KHANDEKAR

JUDGEMENT

(1.) The injured claimant is before this court in this appeal praying for enhancement of compensation not being satisfied with the quantum of compensation awarded under judgment and award dated 01.10.2014, passed by the Additional Senior Civil Judge and Additional MACT, Athani in MVC No.2602/2012.

(2.) The claim petition was filed under Section 166 of M.V. Act claiming compensation for the injury sustained by the claimant in a road traffic accident involving truck bearing No.KA-23/A-918 on 23.09.2012.

(3.) The accident occurred involving to the above vehicle, the accidental injuries sustained by the claimant is not in dispute in this appeal.