SHIVARAM Vs. C.L.CHAYAKUMAR

JUDGEMENT

(1.) Though this appeal is listed for 'Admission', with the consent of learned counsel for both the parties taken up for final disposal.

(2.) The appellant has filed this appeal challenging the judgment and award passed in M.V.C.No.202/2012 dated 03.05.2014 on the file of the I Additional District Judge and Member, Motor Accidents Claims Tribunal at Chikmagalur seeking enhancement of compensation.

(3.) Heard learned counsel for the appellant and the learned counsel for the respondent-Insurance Company.