ANSAR ALI Vs. SHAHEED SHAIK

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for both sides, arguments are heard for final disposal.

(2.) This appeal has been filed by the injuredclaimant assailing the judgment and award dated 28.10.2013 passed in MVC No.653/2010 by the XII Additional Small Causes Judge and Member, Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as the 'Tribunal' for the sake of brevity).

(3.) The present appeal is only on the question of quantum of compensation awarded by the Tribunal, in other words, for enhancement of compensation. For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Tribunal.