LAWS(KAR)-2012-10-123

SHIVARAJA Vs. DEVEGOWDA

Decided On October 09, 2012
Shivaraja Appellant
V/S
Devegowda And Ors. Respondents

JUDGEMENT

(1.) The claimant is in appeal seeking enhancement. The claimant-appellant met with an accident on 11.11.2003. He sustained grievous injuries. A claim petition is lodged under Section 166 of the Motor Vehicles Act seeking compensation. The said claim petition was accepted in part and a sum of