BHAGAMMA Vs. SANGAYYA

JUDGEMENT

(1.) This appeal is filed by the claimant under Section 173(1) of the Motor Vehicles Act (for short 'the Act') aggrieved by the judgment and award dated 07.12.2017 passed by II-Additional Senior Civil Judge and Motor Accident Claims Tribunal, Kalaburagi, (for short hereinafter referred to as 'the Tribunal') in MVC No.523/2015, seeking enhancement of compensation.

(2.) Parties are referred to as per their ranking before the Tribunal.

(3.) Facts giving rise to filing of this appeal are as under: