MAHANTESH @ MAHANTAYYA Vs. MAILAR HOSUR

JUDGEMENT

(1.) The appellant/claimant is before this Court not being satisfied with the compensation awarded by the Senior Civil Judge And Member, Motor Accident Claims Tribunal Gangavathi (hereinafter referred to as "the Tribunal" for short) under judgment and award dated 08.01.2018 in MVC No. 488/2016 and praying for enhancement of compensation.

(2.) Though this appeal is listed for admission, with the consent of the learned counsel for parties, heard finally and disposed of by this order.

(3.) The brief facts which are necessary for disposal of the appeal are as under: