RAJU SINGH Vs. SHARANAPPA

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) This appeal is filed under Section 173(1) of the Motor Vehicles Act by the appellant-claimant being aggrieved by the judgment and award dated 08.04.2019 passed in MVC No.196/2016 on the file of the Senior Civil Judge and Motor Accident Claims Tribunal, Gangavathi (for short the Tribunal ) seeking enhancement of the compensation awarded.

(3.) Heard the learned counsel for the appellant and the learned counsel for respondent no.3.